SWARANJIT KAUR Vs. KASHMIR SINGH

JUDGEMENT

(1.) Defendants are in regular second appeal against concurrent findings of fact arrived at by the Courts below.

(2.) Here is a case where property owned by a Non Resident Indian is being usurped by the near relatives.

(3.) Kashmir Singh, the plaintiff, was owner of the property in dispute. In good faith, he executed a General Power of Attorney in favour of Jit Singh, his elder brother. Jit Singh on the basis of this attorney first of all transferred the property in favour of son of the plaintiff i.e. defendant No. 2. Thereafter, Jit Singh again got a General Power of Attorney from Kulbir Singh, son of the plaintiff, with respect to the same property and transferred it in favour of his own wife i.e. defendant No. 3.