PREM SINGH Vs. AMRIK SINGH

JUDGEMENT

(1.) Plaintiff (appellant herein through his LRs) of the suit is aggrieved by the judgment/decree dtd. 3/11/1992 passed by the First Appellate Court of Id. Additional District Judge, affirming the judgment & decree dtd. 11/12/1990 of the trial Court, whereby suit filed by him seeking declaration of his title to the suit property to the extent of l/6th share was dismissed.

(2.) Trial Court record was called. Same has been perused. In order to avoid confusion, parties shall be referred as per their status before the trial Court.

(3.) Smt. Punjabi was married to Kartara @ Kartar Singh. From their wedlock, Puran Singh @ Purna was born. Said Puran Singh died unmarried and issueless. On the death of Kartara @ Kartar Singh, Smt. Punjabi performed marriage with Kahla Singh @ Kallu and from this wedlock, six issues, namely, Prem Singh, Ajmer Singh, Jagir Singh, Ram Singh, Joginder and Ajmer Kaur were born. Prem Singh is plaintiff. Defendants N: 1 to 4 are heirs of Ajmer Singh. Jagir Singh and Ram Singh are defendants N: 5 and 6. Joginder and Ajmer Kaur are impleaded as party to the suit.