PARTAP CHAND Vs. CHIRANJI LAL

JUDGEMENT

(1.) THIS is plaintiff's Second Appeal against the judgment and decree of the District Judge, Faridkot whereby judgment and decree of the trial Court was set aside.

(2.) BRIEFLY stated, the plaintiffs filed a suit for possession on the basis of title alleging that the defendants have constructed a Kotha with boundary wall in an area measuring 1 kanal forming part of Khasra No. 1226.

(3.) THE suit was resisted by the defendants who alleged that the site in question was part of Khasra No. 1220. It was further alleged by the defendants that Shiv Chand was the owner of the land measuring 2 Kanals 6 marlas comprising of Khasra No. 1220 and he sold 1 kanal 8 marlas out of this khasra number. Shiv Chand also sold 5 marlas out of khasra No. 1227 to Munshi Singh defendant by means of a registered sale deed.