JAGIR KAUR Vs. PAL SINGH

JUDGEMENT

(1.) THIS is defendants' regular second appeal against the judgment and decree of the Additional District Judge whereby appeal filed by the plaintiff was accepted thereby decreeing the suit.

(2.) ONE Pal Singh, now represented by Smt. Bachan Kaur, originally instituted a suit against Sajjan Singh and others for a declaration to the effect that he is owner in possession of land as per details given in the plaint and that the defendants have no concern whatsoever with the suit land. The plaintiff also challenged the civil Court decree alleged to have been suffered by him in favour of the defendants inter -alia on the ground that the same is based on fraud and misrepresentation and hence inoperative and not binding upon the plaintiff.

(3.) ON the pleadings of the parties, the following issues were framed: -