BALKAR SINGH Vs. BHUPINDER KAUR

JUDGEMENT

(1.) DEFENDANT -Balkar Singh has filed this appeal on his own behalf as well as on behalf of his brother Rachhpal Singh who had died during pendency of the suit.

(2.) THIS appeal has been arisen against the judgment and decree dated 23.01.2014 passed by District Judge, Barnala vide which judgment and decree dated 20.09.2014 passed by Civil Judge (Junior Division), Barnala was upheld.

(3.) PLAINTIFF alleged that she never agreed to sell the land in question in favour of defendants nor executed any sale deed. Sale deeds were claimed to be the result of fraud as the plaintiff being rustic villager woman did not know anything about the procedure of selling the land except how to sign. Partition case was pending before the Assistant Collector 1st Grade, Barnala. Defendants and marginal witnesses of the alleged sale deeds used to assist the plaintiff in said case of partition. Defendants along with marginal witnesses brought the plaintiff to Tehsil Complex, Barnala on 10.08.1987 and 11.08.1987 on the pretext of getting her portion of better quality in partition proceedings and asked her to sit in Khokha of deed writer.