SANTOKH SINGH Vs. GURMIT SINGH AND OTHERS

JUDGEMENT

(1.) Both the appeals captioned above have been taken up together as the matter in issue in both the appeals is similar.

(2.) Santokh Singh son of Ujjagar Singh filed suit seeking declaration that suit land in both the suits situated in village Adamwal, tehsil and District Hoshiarpur is joint Hindu family coparcenary property of plaintiff and defendants no. 1 to 7 of which his father Ujjagar Singh (since deceased) was karta and sale deed dated 15.11.1994 with respect to 7 kanals of land executed by Ujjagar Singh in favour of defendant no. 12-Sukhjit Kaur, daughter of Ujjagar Singh is illegal, null, void, without consideration and without any legal and valid necessity.

(3.) The land measuring 110 kanals 18 marlas being 1/4th share of land measuring 443 kanals 12 marlas was subject matter of Civil Suit No. 366 of 1995/2000 and 631/2524 share in 31 kanals 11 marlas; 1/4th share in land measuring 97 kanals 2 marlas; 56 kanals 17 marlas, 39 kanals 18 marlas, 197 kanals 11 marlas; 2943/11772 share in land measuring 3 kanals 11 marlas and a house situated in village Adamwal were the subject matter of Civil Suit No. 566 dated 08.10.1998.