RANJIT SINGH Vs. GURMUKH SINGH AND OTHERS

JUDGEMENT

(1.) Plaintiff-Appellant has preferred this Regular Second Appeal against the judgment and decree dated 21.10.2013 passed by Additional District Judge, Patiala vide which judgment and decree dated 10.03.2011 passed by Civil Judge, Junior Division, Rajpura has been affirmed.

(2.) Plaintiff filed a suit for declaration and joint possession and for permanent injunction to the effect that plaintiff is owner of 1/6th share out of total land measuring 81 bighas 13 biswas as mentioned in the plaint situated in revenue estate of village Banur, Tehsil Rajpura, District Patiala.

(3.) Plaintiff sought declaration to the effect that the sale-deed dated 13.10.2004 executed by defendant No.1 in favour of defendant No.2 in respect of 19 bighas 16 biswas is illegal, null and void. Plaintiff further sought relief of joint possession as co-owner to the extent of 1/6th share and also sought restraint against defendant Nos.1 and 2 from alienating the suit land or changing its nature to the extent of 1/6th share as claimed by him.