SUKHBIR SINGH Vs. NIRMAL SINGH

JUDGEMENT

(1.) This is plaintiffs appeal against the judgment and decree dtd. 20/1/2012 passed by the Court of Additional District Judge, S.A.S. Nagar, Mohali, dismissing the appeal preferred by the appellant no.l (plaintiff) against the judgment and decree dtd. 9/8/2010 passed by the Court of Addl. Civil Judge (Sr. Division), Mohali, vide which the suit for declaration with possession and consequential relief of permanent injunction filed by the appellant No.l (plaintiff) was dismissed.

(2.) For the sake of convenience and clarity, parties shall be referred to as per their original status.

(3.) The plaintiff (Sukhbir Singh) s/o defendant No.l (Joginder Singh) instituted a suit for declaration to the effect that he was co-owner in joint possession in equal shares along with defendant No.l and proforma defendant No.3 of the land (fully described in the plaint) situated in the revenue limits of Village Dhelpur, Tehsil Mohali, District Ropar and that the sale deed dtd. 8/1/2003 executed by defendant No.l in favour of defendant No.2 was illegal, null and void, the same having been executed without any legal necessity. Consequential relief of permanent injunction restraining defendant No.2 from alienating the suit land and from ousting the plaintiff and proforma defendant No.3 from the suit land was also sought.