HARPREET SINGH Vs. AMAR SINGH

JUDGEMENT

(1.) This judgment shall dispose of regular second appeals No. 727 and 728 of 1979.

(2.) This is plaintiff's regular second appeal against the judgment and decree of the Additional District Judge whereby judgment and decree of the trial Court was set aside thereby dismissing his suit.

(3.) Plaintiff filed a suit for possession of 1/8th share of land as per details given in the head note of the plaint. It is the case of the plaintiff that he owned 1/8th share in the land in dispute which had been sold by his father Major General Gurdial Singh vide sale deed dated 31.7.1963 registered on 6.8.1965 in favour of defendants 1 to 6. Plaintiff was minor having been born on 18.2.1952 and the sale made by his father was not for the welfare of the minor nor any such sanction was obtained from the Court in this regard, and so prayed for setting aside the sale of the extent of the share of the plaintiff as well as for possession.