PHOOLA SINGH Vs. SHER SINGH

JUDGEMENT

(1.) This regular second appeal has been filed against the judgment and decree dated 4.11.1993 passed by the learned Addl. District Judge, Patiala reversing the judgment and decree of the trial Court and the order of the learned Addl. District Judge dated 18.5.1994 on application under Order 41 Rule 21 CPC dismissing the same.

(2.) Pedigretable as given below will help to understand the relationship of the parties to the suit. Phoola Singh --- Utmi (Appellant/defendant No.1.) (wife-respondent/plaintiff No.4.) | | | | | | Sher Singh Gian Singh Bhag Singh Dharam Singh (Respondent / (Respondent/ (Respondent/ (Appellant/ defendant No. 2) plaintiff No.1) plaintiff No.2) plaintiff No.3)

(3.) Sher Singh, Gian Singh, Bhag Singh sons and Utmi wife of Phoola Singh sought declaration of title and possession over the suit land to the extent of their share as fully described in the headnote of the plaint and relief of permanent injunction to restrain the defendants from alienating the same.