VIRENDER SINGH Vs. POHAP SINGH

JUDGEMENT

(1.) THE plaintiff appellants, who are amongst the legal heirs of Sohan Lal son of Bhura, filed the present suit claiming the relief as follows : -

(2.) THIS suit pertains to the land bearing Khewat/Khatoni No.74/117 Rect. No. 38, Killa No.7/3 situated within the revenue estate/abadi deh of village Gonchi Tehsil Ballabhgarh, District Faridabad. The plaintiffsappellants placed their reliance on a family settlement under which the aforesaid land had fallen to their share. The defendant/ respondent denied such family settlement and claimed that the land bearing Khasra No.7/3 is owned by defendant/respondent No.1.

(3.) ADDITIONAL Civil Judge (Sr. Division), Faridabad vide judgment dated 3.8.2010 dismissed the suit filed by the appellant with the observations in para No.15 as follows : -