MAN SINGH CHAUHAN Vs. BHANWAR SINGH

JUDGEMENT

(1.) Defendants are in revision aggrieved of order dated 26th of September, 2022 whereby the amendments sought by the plaintiffs in the plaint stands allowed.

(2.) For convenience, the parties hereinafter are referred to by their original position in the suit i.e. the appellants as the defendants and the respondents as the plaintiffs.

(3.) Plaintiffs filed suit for declaration claiming themselves to be the legal representatives of Sh. Nihal Singh, their mother namely Smt. Saroj being his daughter and thus entitled to his estate. The plaintiffs sought decree of declaration to the effect that Mutation No.2697 dated 17th of January, 1987 sanctioned in favour of the defendants is wrong, illegal, null and void, inoperative and not binding on the rights of the plaintiffs. Further sought decree of permanent injunction against the defendants restraining them from interfering in the peaceful possession of the plaintiffs and from dispossessing them forcibly and illegally from the suit land and further from alienating the suit land.