MANSA RAM Vs. BRIJINDAR SINGH

JUDGEMENT

(1.) THIS is an appeal by six of the ten defendants against an appellate decree of the District Judge of Ambala confirming the decree of the trial Court decreeing the plaintiffs' suit for possession of land.

(2.) THE following pedigree-table will assist in understanding the case : shamsher Singh __________________________________________|___________ | | | baldev Jodh Mohindar Singh: - Iqbal Singh singh Singh = Kaur harbaus Kaur | _______________________________| | | | barjindar Bhupinder Harinder singh Singh Singh

(3.) ON 3-8-1927 Mohindar Singh made a gift of certain properties in favour of his wife Iqbal kaur. Mutations were attested on 15-11-1927. Iqbal Kaur died on 28-12-1928 and the lands were mutated in favour of Mohindar Singh on 29-3-1929. He made a number of alienations of property in favour of the defendants. On 8-6-1935 Mohindar Singh made a gift in favour of his second wife Harbans Kaur of certain property, but in this case we are not concerned with them. Mohindar Singh died in November 1937 and his estate was mutated in the name of his sons, who in 1927, were minors.