RATTAN SINGH Vs. SITA RAM

JUDGEMENT

(1.) THIS is defendants second appeal who had succeeded before learned trial Court inasmuch as, the suit filed by the plaintiffs was dismissed but the appeal preferred by the plaintiffs against the judgment and decree of the trial Court was reversed by the First Appellate Court. Thus, to challenge the decree passed by learned First Appellate Court, present regular second appeal was filed.

(2.) THE bare minimum facts that need a necessary mention reveal that Sita Ram, Prita Ram and Natha Ram sons of Siri Ram purchased the land, subject matter of dispute in the present case, from Jiwa son of Sampuran Singh, Amar Kaur widow of Sampuran Singh and Jaswant Kaur daughter of Sampuran Singh vide a registered sale deed dated 6.8.1973. It is not disputed that the original owner of this land was one Hira Singh, who was a big land owner. The State in the year 1961 declared the suit land as surplus area and allotted the same to Jiwa son of Sampuran Singh, Amar Kaur widow of Sampuran Singh and Jaswant Kaur.

(3.) AS mentioned above, the issues aforesaid culminated into a judgment and decree by virtue of which, the suit of the plaintiffs was dismissed. Aggrieved, plaintiffs filed appeal with the result, as indicated above.