BALWINDER SINGH Vs. AMAR SINGH AND OTHERS

JUDGEMENT

(1.) This appeal has been filed by Balwinder Singhappellant/defendant No.1 in the suit, against judgments and decrees passed by the courts below.

(2.) Amar Singh, Harnek Singh and Amarjit Kaur filed a suit for declaration to the effect that they along with defendants Balwinder Singh, Gurmail Singh alias Sukhdarshan Singh and Nachhattar Singh are owner in possession of the land in equal share and mutation No.5755 in respect of village Sandaur and mutation No.6374 in respect of village Johlan sanctioned in favour of Balwinder Singh are illegal and null and void.

(3.) The trial court decreed the suit vide judgment and decree dated 28.11.2011. Against the aforesaid judgment and decree, Balwinder Singh, appellant filed an appeal before the learned Additional District Judge, Sangrur. The appeal filed by Balwinder Singh was dismissed by the learned lower appellate court vide judgment and decree dated 06.08.2014. Feeling aggrieved against the aforesaid judgments and decrees passed by the courts below, the present RSA No.5306 of 2014 has been filed in this Court.