KAMLESH Vs. SATBIR AND OTHERS

JUDGEMENT

(1.) The plaintiff is in second appeal against concurrent findings of fact recorded by both the courts below which have led to the dismissal of the suit instituted in the subordinate court at Sonepat for declaration and possession with respect to the suit property. Her claim to the property in dispute was based on a plea that it was ancestral property in the hands of her grandfather late Gopi Chand.

(2.) The facts are like this: -

(3.) Chattar Singh died issueless before the suit was filed but the plaintiff did not claim his share in property. The suit was for declaration to the effect that the plaintiff was in joint possession of the suit property and in addition thereto she sought the consequential relief of permanent injunction. When the matter went to trial, the trial Judge framed as many as six issues which are as follows : -