CHETAN KAUR Vs. JASPREET SINGH

JUDGEMENT

(1.) This is plaintiff's appeal against the judgment of reversal.

(2.) The facts of the case as pleaded are, the appellant/plaintiff (hereinafter referred to as'plaintiff') being represented through LR, filed a suit for possession of 1/3rd share pertaining to Ajaib Singh, son of Sucha Singh in the total land measuring 225 bighas 19 biswas, and for permanent injunction restraining the defendants from selling or encumbering the suit land as well as the houses. Ajaib Singh son of Sucha Singh was real brother of the plaintiff, who died a bachelor on 18/9/2004 leaving behind plaintiff as his only legal representative. The other sister of Ajaib Singh, namely, Amarjit Kaur @ Jeeto predeceased him in the year 1992. After Ajaib Singh's death, the plaintiff is the only successor-in-interest to him. His mother had also predeceased him. When the plaintiff approached halka patwari for entering of mutation in her name, she came to know that suit land already stood entered in the name of defendants No.1 and 2 on the basis of a decree passed in civil suit No.56 of 9/2/1996, decided on 12/3/1996. Ajaib Singh was made to suffer the decree by paying a fraud and he, actually, did not consent to passing of the same. The counsel who represented defendants No.1 and 2 as well as Ajaib Singh before the trial Court were real brothers and were practicing jointly at that time. These facts, it was alleged, clearly established that the decree was got passed by defendants No.1 to 3 in a fraudulent manner without disclosing true facts to Ajaib Singh, and, therefore, the same was illegal, null and void.

(3.) The suit was contested by the respondents/defendants (hereinafter referred to as'defendants'), admitting that Ajaib Singh died a bachelor. It was denied that plaintiff was the only legal representative of Ajaib Singh. The plaintiff was married, living with her husband at a village in Patiala. She was not successor of Ajaib Singh since during his lifetime, defendants No.1 and 2 used to take care and serve him. It was only on account of the deceased's love and affection to them that he willingly suffered the decree dtd. 12/3/1996 in their favour pertaining to his share. Therefore, defendants No.1 and 2 have become owners in possession of suit land; the plaintiff has no concern with it. The mutation with regard to transfer of ownership was in the knowledge of the plaintiff, and the suit was accordingly barred by limitation.