NETAR SINGH Vs. HARDIT SINGH

JUDGEMENT

(1.) Appellant-defendant No.1 has preferred this appeal challenging the judgments and decrees passed by the courts below whereby the suit of the plaintiff for declaration and permanent injunction was decreed.

(2.) The case of the plaintiff, in brief, was that Inder Singh had 1/4 th share in the land described in para No.1 of the plaint.

(3.) The ancestors of defendants No. 1 and 2 and Pritam Singh had mortgaged their land measuring 22 Kanals 7 Marlas (their 1/3 rd share). The said land was not got redeemed. The suit filed by defendants No. 1 and 2 and Pritam Singh against Inder Singh for redemption of 22 Kanals 7 Marlas of land was dismissed on 07.6.1976 being time barred. The appeal against the said order was dismissed on 06.5.1977 with costs. Defendants No. 1 and 2 arrived at a compromise on 24.5.1977 wherein they admitted that Inder Singh had become owner of the land in question.