JOGINDER SINGH AND OTHERS Vs. SHER SINGH

JUDGEMENT

(1.) This second appeal is directed against the appellate judgment dated 10th February, 1966 of Senior Subordinate Judge, Barnala, reversing the order and judgment of the Court of first instance whereby the plaintiff's suit was dismissed as having been speculative.

(2.) The facts leading to the instant proceedings briefly stated were as follows :-

(3.) On Ist of June, 1963 and 16th August, 1963 Ind Kaur effected sales of agricultural land (part of the estate) comprising Khasra Nos. 549/510, 81 and 550 situated in village Dugri.