SANTOKH SINGH Vs. GAJJAN SINGH

JUDGEMENT

(1.) This Regular Second Appeal has been filed by the plaintiffs/appellants Santokh Singh and others against the defendants/respondents, challenging the judgment and decree dtd. 19/5/1990 passed by the learned Lower Appellate Court, whereby the judgment and decree dtd. 8/1/1987 passed by the learned Trial Court decreeing the suit of the plaintiffs was set aside, and the suit of the plaintiffs came to be dismissed. Brief Facts

(2.) Briefly stated, the facts of the case are that plaintiffs Santokh Singh, Sukhdev Singh, and Dalbir Singh, sons of Nirmal Singh, filed a civil suit against Gajjan Singh, son of Nirmal Singh, and Gurnam Kaur, wife of Surjit Singh, and Amarjeet Kaur, wife of Baldev Singh, both daughters of Nirmal Singh. Thus, Nirmal Singh had four sons and two daughters; three sons are the plaintiffs, while one son and two daughters are the defendants.

(3.) The plaintiffs filed a suit for declaration to the effect that they are owners in possession to the extent of one-fourth share each in the land described in the headnote of the plaint, situated at village Hasanpur, Tehsil and District Ludhiana, and also sought a decree for permanent injunction restraining the defendants from alienating, transferring, or selling the suit property and from dispossessing the plaintiffs therefrom.