JOGINDER SINGH Vs. KAMALJIT SINGH

JUDGEMENT

(1.) Defendants are in second appeal.

(2.) For convenience, the parties hereinafter are referred to by their original position in the suit i.e. the appellants as the defendants and the respondent as the plaintiff.

(3.) Plaintiff filed suit for possession claiming that he along with Tejwant Singh are members of Joint Hindu Family. Suit land is ancestral and co-parcenary property qua plaintiff and defendant No.6. Defendant No.6 father of the plaintiff, is a man of bad vices. In order to fulfill his vicious desires, he executed sale deed dtd. 20/11/1981 in favour of defendant No.l to 4 qua land admeasuring 23 Kanais 15 Marlas and that dtd. 21/5/1980 in favour of defendant No.5 qua land admeasuring 10 Kanais 10 Marlas without any legal necessity. Defendant No.6 having no right to alienate the suit land, the sale deeds executed by him are illegal, null and void and not binding qua the rights of the plaintiff. Plaintiff who was minor filed suit through his mother Balbir Kaur.