SOHAN SINGH AND ANOTHER Vs. SEWA SINGH

JUDGEMENT

(1.) This order of mine shall dispose of two regular second appeals i.e. Regular Second Appeal No. 882 of 2010 titled "Sohan Singh and Another v. Sewa Singh" and Regular Second Appeal No. 881 of 2010 titled as "Sohan Singh and Another v. Sewa Singh and Another" against the concurrent findings of facts having been recorded by both the Courts below in Civil Suit No. 78 dated 7.11.2001, filed by Sohan Singh and Ranjodh Singh for possession of land measuring 24 kanals 18 marlas and Civil Suit No. 53 dated 10.3.2000, filed by Sewa Singh for seeking declaration that agreement dated 23.12.1999, allegedly executed by Sewa Singh in favour of Sohan Singh and Ranjodh Singh is null and void, inoperative with respect to the same property. For the purpose of adjudication, facts are being taken from Regular Second Appeal No. 882 of 2010.

(2.) For the sake of convenience, parties are being referred to as per their status before the Court of first Instance.

(3.) Relevant facts of the case that Civil Suit No. 78 dated 19.4.2000 (first civil suit) was filed by Sohan Singh and Ranjodh Singh against Sewa Singh and Punjab and Sind Bank and Civil Suit No. 53 dated 10.3.2000 (second civil suit) was filed by Sewa Singh against Ranjodh Singh and Sohan Singh.