MOHINDER SINGH AND ANR Vs. SURJIT KAUR

JUDGEMENT

(1.) Defendants are in second appeal against the judgment and decree dated 21.08.2009 passed by Additional District Judge, Moga whereby judgment and decree dated 10.09.2007 passed by Additional Civil Judge (Senior Division) Moga has been set aside.

(2.) Plaintiff-respondent filed suit for declaration to the effect that she is owner of 1/24th share in the land and the sale deed dated 01.09.1993 is null and void as the same is the result of impersonation.

(3.) The defendants contested the suit by questioning the locus standi of the plaintiff besides taking other customary pleas including the plea of limitation.