SURINDER PAL SINGH @ SURINDER SINGH Vs. PURAN SINGH

JUDGEMENT

(1.) THIS judgment shall dispose of Regular Second Appeal Nos. 1602 and 1603 of 1979 as both these appeals are directed against the judgment and decree dated 16th February, 1979 of the Additional District Judge, Faridkot, whereby the order dated 29th January, 1977 of the Sub Judge Ist Class, Faridkot, was affirmed.

(2.) BEFORE examining the merit of the controversy raised in these appeals, it would be appropriate to briefly notice the broad facts of the case.

(3.) CONTESTING defendants put in appearance; filed written statement and pleaded that agreement was perfectly legal and valid and that the possession had been given to them by Kuldip Singh, father of the plaintiff, in pursuance thereof.