KULDIP KAUR Vs. SATNAM SINGH AND OTHERS

JUDGEMENT

(1.) Petitioner is aggrieved of the order dated 10.05.2013 passed by the Civil Judge (Sr. Divn.) Jalandhar vide which enforcement of the decree dated 22.02.2002 passed by the Addl. Civil Judge (Sr. Divn.) Jalandhar in terms of Order 21 Rule 32 was declined.

(2.) Brief facts are that petitioner/plaintiff filed a suit for declaration to the effect that the plaintiff was entitled for allotment of plot under the Local Displaced Person Scheme (hereinafter to be referred as the 'LDPS Scheme') of Jalandhar Improvement Trust in J.P. Nagar, Jalandhar being legal heir of deceased Gurmukh Singh resident of 455-456, Preet Nagar, Sodal Road, Jalandhar, who applied for allotment of the plot vide diary No.1232 dated 04.07.1979 to defendant No.7.

(3.) The suit was contested by all the defendants. Defendant Nos.7 and 8 filed their joint written statement and contested the suit along with defendant Nos.1 to 6. Replication was filed by the plaintiff to the written statement filed by defendant Nos.7 and 8. Issues were framed. Issue nos.1 and 2 were to the following effect:-