MOHINDER KAUR Vs. SURAKSHAT SINGH AND ORS.

JUDGEMENT

(1.) Plaintiff has filed this Regular Second Appeal against concurrent judgments and decrees passed by the Courts below.

(2.) Plaintiff Daler Singh deceased through Mohinder Kaur widow filed suit for declaration to the effect that plaintiff is owner in possession of 6 Kanals 4 Marlas of land as depicted in the plaint. In alternate relief of declaration to the effect that plaintiff is joint owner of 6 Kanals 4 Marlas of land out of 14 Kanals 4 Marlas was also sought.

(3.) The case of the plaintiff is that the plaintiff had purchased the suit land from defendants No. 1 to 5 vide registered sale deed dated 19.08.1980 and possession was duly delivered to him at the time of execution of sale deed. Being in continuous possession plaintiff constructed his residential house in the suit land in the year 1987. Thereafter plaintiff had made addition in khasra numbers 26//19/1 and partly in 19/2.