TEJA SINGH Vs. KAMALJIT KAUR

JUDGEMENT

(1.) The appellants before this court are a decree holders in a suit for partition of the joint property. One of the co-sharers, namely Sh. Gurcharan Singh sold some part of the property in favour of his son-in-law Sh. Balbir Singh Bathal, who in turn sold the property to Smt. Kamaljit Kaur, the objector, vide registered sale deed dtd. 3/5/2012. The total area of the plot which has been sold is little more than 3 marlas that is nearly 100 sq. yds. Smt. Kamaljit Kaur has already constructed her house and is residing with the family.

(2.) arguments put forth by the learned counsel REPRESENTING the PARTIES:-

(3.) ANALYSIS AND DISCUSSION: