SEWA SINGH Vs. BALWINDER KAUR

JUDGEMENT

(1.) While assailing the concurrent findings of facts, arrived at by both the Courts below, the plaintiff has filed the present appeal.

(2.) The plaintiff filed a suit for grant of decree of declaration to the effect that he along with defendant No.2 and 3 are owners in possession of the land measuring 6 kanals and 18 marlas, in addition to other land recorded in their names out of the land comprised in khewat/khatauni No. 189/305-314, as per jamabandi for the year 2008-2009 along with the declaration that mutation No. 934 sanctioned on the basis of the registered sale deed dtd. 21/1/1980, in favour of the plaintiff and his father, is wrong, for declaring that the order passed by the Assistant Collector Ist Grade (Tehsildar) Bhulath, District Kapurthala and the Collector-cum-Sub Divisional Officer (Civil), Bholath, District Kapurthala on 8/11/2013 are illegal, null and void along with the consequential relief of permanent injunction restraining the defendants from alienating, transferring or creating any charge and from taking possession of the land described above.

(3.) After having heard the learned counsel representing the parties, at length, this Court is of the opinion that the following questions of law arise in the present case:-