GIND KAUR Vs. SARWAN SINGH

JUDGEMENT

(1.) THE defendants are in second appeal aggrieved against the judgment and decree passed by the Courts below whereby the suit for possession filed by the Plaintiff stands decreed.

(2.) THOUGH , the appellants have not framed any substantial question of law but the Presiding Officer of Permanent Lok Adalat framed the following substantial question of law: -

(3.) THE said question of law arises out of a fact that one Norata Singh was owner of land measuring 34 bighas 9 biswas situated in the revenue estate of village Sidhuwal, Tehsil and District Patiala. Norata Singh has three sons namely Sarwan Singh, Sher Singh and Ishar Singh. Ishar Singh died issueless. Sarwan Singh is the plaintiff whereas wife of deceased -Ishar Singh is defendant No.1 and son of defendant No.1 is defendant No.2.