SATBIR AND ANOTHER Vs. HUKAM SINGH AND OTHERS

JUDGEMENT

(1.) Suit filed by the plaintiffs was dismissed by the trial1. court vide judgment and decree dated 13.03.2010. Appeal preferred against the said decree failed and was dismissed vide judgment dated 30.04.2012. This is how, plaintiffs are before this court in this regular second appeal. Parties to the lis, hereinafter, would be referred to by their original positions in the suit.

(2.) In short, in a suit filed by the plaintiffs, they prayed for a declaration that the gift deed dated 08.07.1952, mutation of inheritance No.240, in favour of Lachmi Devi widow of Nagina, and the subsequent sale deeds by Lachmi Devi, were wholly illegal and null and void. By way of consequential relief, a decree for possession was also prayed for. It was maintained that Chet Ram son of Hansa happened to be the owner of an agricultural land measuring 51 bighas 2 biswas, situated at village Jhanjhari, Tehsil Nilokheri, District Karnal. Plaintiffs claimed themselves to be the reversioners of Chet Ram, as depicted in the pedigree table being drawn below: <JUDIMG>799053-1</JUDIMG>

(3.) Vide gift deed dated 08.07.1952, Chet Ram bequeathed half of the suit property in favour of Lachmi Devi (now deceased) widow of Nagina. As the said gift deed was executed without concurrence of the father and grandfather of the plaintiffs, who happened to be the collateral and reversioners of Chet Ram, the same was of no consequence.