HANS RAJ Vs. KARMI LABHU

JUDGEMENT

(1.) During the course of arguments, it has emerged that the following substantial questions of law arise in the present Regular Second Appeal:

(2.) The plaintiffs are in appeal. They have filed a suit for declaration claiming that they are owners in possession of the land in dispute. A further claim for permanent injunction for restraining defendants Nos. 2 to 6 from interfering in the possession of the plaintiffs was made.

(3.) Hans Raj and Shanti Ram-plaintiffs Nos. 1 and 2 and deceased plaintiff No. 3 Daulat Ram are the sons of Labhu Ram. Smt. Karmi, defendant No. 1 is the daughter of Labhu Ram. Defendants Nos. 2 and 3 are the daughter and son, respectively, of Smt. Karmi. Defendants Nos. 7 to 11 are the other co-sharers in the property. Defendants Nos. 4 and 5-Joginder Singh and Salwinder Singh claimed to have purchased some land out of the land in dispute from Smt. Karmi, defendant No. 1, through her alleged attorney Mehar Singh, defendant No. 6. Defendant No. 6 is the father of defendants Nos. 4 and 5.