RAJINDER THAPAR Vs. SMT. HARPAL KAUR

JUDGEMENT

(1.) With the consent of learned counsel representing the parties, five connected second appeals against the identical order passed by the First Appellate Court in five separate appeals, shall stand disposed of by this common order.

(2.) In order to comprehend the issues involved in the present case, relevant facts, in brief, are required to be noticed.

(3.) The plaintiff (appellant) claims to be the randson of late Sh. Girdhari Lal. He claims that Sh. Girdhar Lal executed a Will in his favour and hence, he is exclusive owner of the property. On the other hand, defendants (respondents) herein claim that during his life time Sh. Girdhari Lal executed five registered sale deeds in their favour in the year 1987. Sh. Girdhari Lal died in the year 1995.