JAI SINGH Vs. DALBIR AND OTHERS

JUDGEMENT

(1.) CM No. 7026 -C of 2013

(2.) APPLICATION is allowed subject to all just exceptions.

(3.) UPON notice, defendant -respondents No. 1 and 2 filed their joint written statement raising various preliminary objections. On merits, it was denied that defendant No. 3 had ever given the suit property to the ancestors of the plaintiff or the same was in his possession. It was further averred that the suit property was in possession of defendants No. 1 and 2, and they had purchased it from defendant No. 3 vide sale deed No. 3961 dated 11.11.2005. The remaining averments were denied and dismissal of the suit was prayed for.