KEHAR SINGH Vs. KARAM SINGH

JUDGEMENT

(1.) This is a defendants' appeal against the decree of the Learned Additional District Judge, Amritsar confirming on appeal the judgment of the trial Court granting the plaintiffs a decree for possession to the extent 5/6th share in the land in dispute.

(2.) The following pedigree-table will be helpful in understanding the facts of this case :-

(3.) During the pendency of this suit on 24th July, 1959, Fauja Singh, defendant No. 5, one of the vendors died and his legal representatives were not brought on the record within limitation.