VIVEK CHAWLA AND ANOTHER Vs. JASWANT SINGH

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and decree dated 11.04.2012 passed by learned District Judge, Ferozepur, vide which the appeal filed by the appellants-defendants against the judgment and decree dated 09.10.2010 passed by learned Civil Judge (Sr. Division), Ferozepur, has been dismissed.

(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.

(3.) Plaintiff-Respondent Jaswant Singh filed the suit for declaration that he is co-sharer in possession of the land measuring 9 Kanals out of the total land measuring 18 Kanals 1 Marla situated at village Bhamba Hazi, Tehsil and District Ferozepur and the sale deed dated 23.05.2000 executed by defendant no.1 in favour of defendant no.2 with regard to the suit land on the basis of fake power of attorney dated 23.12.1997 is wrong, null and void, without consideration and is not binding on the rights of the plaintiff. The appellant-plaintiff also sought the consequential relief of injunction restraining defendant no.2 from alienating the land in dispute to some other persons and also from dispossessing the plaintiff from the suit land.