SADHU SINGH Vs. HARNAM SINGH

JUDGEMENT

(1.) This judgment shall dispose of RSA No. 343 of 1979 (titled as Sadhu Singh etc. v. Harnam Singh etc) and RSA No. 442 of 1979 (titled as Sadhu Singh etc. v. Harnam Singh etc, 1993 1 RRR 216. Two separate suits were filed and they were disposed of by separate judgments. Counsel for the parties agreed that both these second appeals can be disposed of by a common judgment as the property in dispute and parties to the suits are common. At present the facts are taken from RSA No. 442 of 1979 and the facts of RSA No. 343 of 1979, would be adverted to in the later part of the judgment.

(2.) The pedigree table given in para 1 of the plaint would be helpful in following the facts of this case and, is therefore, re-produced as under :-

(3.) Vide registered sale deed dated 2.12.1986 Bk Prema and Bhana sold land measuring 34 Bigha 5 Biswas to Ratnu son of Kahna of village Khuddi, Kalan. Sandhu Singh and Munshi Singh plaintiffs filed a usual declaratory suit for setting aside this sale. On 30.9.2003 Bk, this suit was decreed and it was held that the sale deed dated 2.12.1986 Bk, made by Prema and Bhana would not effect the reversionary rights and that heirs of the alienors on payment of Rs. 686.88 shall be entitled to take possession of the suit land after the death of the alienors. The judgment and decree was confirmed in appeal by the first appellate Court.