KARTAR SINGH Vs. JAGIR KAUR & OTHERS

JUDGEMENT

(1.) This judgment will dispose of RSA Nos. 1136 and 13r7 of 1S79 as these arise out of Judgment and decree of Additional District Judge, Faridkot on January 12,1979.

(2.) Kartar Singh has challenged the judgments of the Courts below as this will set up by him has proved to be not a genuine document. On the other hand, Harbans Kaur with a view to avoid the lawful compromise duly entered by her which consequent deprive her share.

(3.) Harbands Kaur, Jagir Kaur (Plaintiffs) and Kartar Singh (defendant) are daughters and son of Bhag Singh respectively. Bhag Singh died on September 15,1971. Plaintiffs tiled a suit for declaration to the effect that they were owners of 2/3 share of the land in dispute and also prayed for permanent injunction against Kartar Singh (defendant No.1) restraining him from alienating any specific portion of the land without it being partitioned. The plaintiffs further claimed possession of the 2/3rd share of the land in dispute. The basis of the plaintiffs case was that Bhag Singh executed a will dated February 24,1970 whereby both the plaintiffs and their brother Kartar Singh (defendant No.1) were to inherit the property left by Bhag Singh.