PAREMSHWRI AND OTHERS Vs. PREMI AND ANOTHER

JUDGEMENT

(1.) RSA-96-2014

(2.) The suit was decreed by Civil Judge (Junior Division), Kaithal with the observations in para 14 and 15 of the judgment, which read as follows:-

(3.) The case of the plaintiff, in brief, is that he is in possession of the suit land measuring six marlas bearing khewat No.36 khatauni No.59 rectangle No.50 killa No.23/2 out of the total land measuring 91 kanals 9 marlas situated in village Sinad, Tehsil and District Kaithal. Earlier, father of plaintiff and Ratti Ram @ Ratia (uncle) of plaintiff were owner of the land measuring 91 kanals 9 marlas in equal shares and after their death, the suit land was inherited by their legal heirs. The defendant has no right, title or interest in the suit land and threatened to alienate the same and dispossess the plaintiff claiming his title on the basis of sale deed dated 17.06.1983 executed by Ratti Ram @ Ratia in his favour. Ratti Ram @ Ratia had no right, title or interest to transfer the share of the plaintiff or his father. The plaintiff came to know regarding the sale deed when the defendant tried to get sanctioned a mutation in his favour from Assistant Collector 1st Grade, Kalayat on 22.02.2008.