MOHINDER SINGH Vs. KARAM SINGH

JUDGEMENT

(1.) THIS is defendants' regular second appeal against the judgment and decree of the Additional District Judge affirming the judgment and decree of the trial Court whereby the suit filed by the plaintiff was decreed.

(2.) BRIEFLY put, plaintiff claiming himself to be a member of the Joint Hindu Family challenged the sale deed executed by Harbhajan Singh on the ground that the sale being of coparcenary property and having been executed without consideration, without legal necessity and without any benefit to the estate is null and void and so the same is liable to be set aside and for possession of the land subject matter of the sale deed.

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