(1.) Defendants No.1 to 4 (Sat Pal Singh, Jang Singh @ Jai Pal Singh, Mohan Pal Singh and Kanwar Pal Singh @ Raj Karan Singh) are in appeal against the judgment and decree dtd. 22/9/1990 passed by the Court of learned Additional District Judge, Ambala vide which the appeal filed against the judgment and decree dtd. 7/1/1987 passed by the Court of learned Sub-Judge, First Class Ambala City was allowed and the suit for possession filed by the respondents/plaintiffs was decreed.
(2.) For the sake of convenience and clarity, parties shall be referred to as per their original status.
(3.) The respondents-plaintiffs (Mahabir Singh, LRs of Tej Pal Singh and Jag Pal Singh) filed a suit for possession of land measuring 4 Bighas 12 Biswas (fully described in the plaint) (hereinafter referred to as the suit land) situated in Village Bihta Tehsil and District Ambala. The case set up by the plaintiffs was that one Smt. Chameli was the owner in possession to the extent of 1/3rd share out of total land measuring 98 Bighas situated in Village Bihta, Tehsil and District Karnal. Out of land measuring 13 Bighas 14 Biswas, Smt. Chameli sold the suit land to the plaintiffs vide registered sale deed dtd. 9/11/1973/12/11/1973 for a total sale consideration of Rs.6000.00 and delivered the possession of the same to the plaintiffs. Defendant No.9 Sh. Aflatoon had accompanied Smt. Chameli at the time of registration of the sale deed and had appended his signatures on the same.
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