SUKHWINDER SINGH Vs. PARVINDER SINGH

JUDGEMENT

(1.) After hearing the learned counsel for the parties, going through the record, to my mind, since there are sufficient grounds, so, the leave to appeal is granted to the petitioner.

(2.) For the reasons mentioned therein, the application is allowed. Delay of 18 days in filing the present appeal is hereby condoned.

(3.) Appellant has come up in Regular Second Appeal against the judgment and decree passed by both the Courts below whereby the suit filed by Parvinder Singh for declaration to the effect that Sukhwinder Singh son of Shri Major Singh is presumed to be dead having not heard for a continue period of seven years and his share in the land mentioned in the plaint situated in the revenue estate of village Nandanpur, Tehsil and District Jalandhar, as entered in the jamabandi for the years 2003-04, devolved on the plaintiff and defendant No. 1 in equal shares.