KIRPAL SINGH Vs. GURDIAL SINGH AND OTHERS

JUDGEMENT

(1.) Suit land measuring 31 kanals 4 marlas more fully described in the trial Court judgment was erstwhile owned by Amar Singh, resident of village Sodhiwala, who died in 1976 leaving behind him the appellant and Varpal Singh as his only legal heirs. Varpal Singh died in the year 1982 leaving behind the respondents nos. 5 and 6 as his legal heirs. During the life time of Amar Singh, respondents nos. 1 to 4 occupied the suit land as vendees since 1975.

(2.) It is the case of the appellant that he has one half share in the suit land. Even, it was averred that the sale deed propounded by respondents nos. 1 to 4 is a void document and that does not affect the rights of the appellant, who requested many a time to the respondents to admit his claim, but they refused to admit his claim.

(3.) Against this background, the appellant, herein, filed suit for recovery of possession before the trial Court being owner to the extent of 1/2 share, that he inherited from his father Amar Singh, who was erstwhile owner of the suit land.