GURMEL KAUR Vs. GURBAX SINGH

JUDGEMENT

(1.) This is plaintiff's appeal against the judgment and decree dtd. 10/4/1991 passed by the Court of learned Additional District Judge, Hoshiarpur, dismissing the appeal filed by the plaintiff against the judgment and decree dtd. 21/9/1990 passed by the Court of learned Senior Sub Judge, Hoshiarpur, vide which the suit filed by the plaintiff for declaration was dismissed.

(2.) For the sake of convenience and clarity, parties shall be referred as per their original status.

(3.) The dispute revolves around a huge estate of one Harnam Singh s/o Dewan Singh, resident of Village Jhans, Teshil Dasuya, District Hoshiarpur. He was the owner in possession of four chunks of land (fully described in the plaint) situated in Village Jhans and Budhipind, Tehsil Dasuya, District Hoshiarpur (hereinafter referred to as the suit land).