PRITAM SINGH Vs. RUP LAL

JUDGEMENT

(1.) This revision petition has been filed by Pritam Singh and Balwant Singh defendants against the judgment of Additional District Judge, Faridkot, dated 23.1.1986.

(2.) Briefly, the facts are that Smt. Deepo, Rattno and Jeeto defendants Nos.1 to 3 were alleged to be owners of 1/6th share in land measuring 18 marlas in Moga Mehla Singh. It is further alleged that they sold the same to the plaintiff for an ostensible consideration of Rs 600/- by a registered sale deed dated 21.7.1975 and thus he became co-sharer therein. They pleaded that there was a dispute between the parties and, therefore, they did not want to keep the land joint. Consequently, they filed a suit for possession by partition of 1/6th share therein.

(3.) The suit was resisted by the defendants who pleaded that defendants 1 to 3 had no share in the land and, therefore, no valid title passed to the plaintiff through the registered sale deed dated 21.7.1975. They also pleaded that the suit was not maintainable in that form, that the plaintiff had no locus standi to file the suit and that the suit was not within limitation.