RAM LAL Vs. SOM NATH

JUDGEMENT

(1.) This is plaintiff's appeal against the judgment of the Additional District Judge, Ambala whereby the suit decreed by the trial court was reversed.

(2.) Briefly stated the plaintiffs challenged the sales executed by their father Babu Ram in favour of defendants No. 2 and 3 on the ground that the land being ancestral, the impugned alienations made by their father were without legal necessity and without consideration and thus did not bind their reversionary rights. The plaintiffs further claimed consequential relief of possession of the property in question.

(3.) Defendants put in appearance and controverted the various averments made in the plaint. Defendants further challenged the locus standi of the plaintiffs to file the present suit. They further averred that sale in question was for consideration and legal necessity and that the parties are not governed by custom in the matters of alienations and succession etc.