SARLA KUMARI Vs. SANTOSH KUMARI

JUDGEMENT

(1.) THIS is defendant's Regular Second Appeal against the judgment and decree of the Additional District Judge affirming in appeal the judgment and decree of the trial Court.

(2.) BRIEFLY put, plaintiff filed a suit for possession by redemption of land measuring 2 Kanals 14 Marlas, as per details given in the head note of the plaint, on payment of Rs. 3000/- as well as sought declaration that the order of Collector dated 27. 4. 1982 is illegal and void. In the alternative, the plaintiff claimed that suit for possession by redemption of land measuring 15 Marlas be decreed.

(3.) ON the pleadings of the parties, following issues were framed: