GURPREET SINGH @ BALJEET SINGH Vs. RAM SARAN

JUDGEMENT

(1.) CM No. 6661-C of 2017 There is delay of 54 days in filing of the appeal. Application is allowed as per the grounds mentioned therein and delay of 54 days in filing of the appeal is condoned. RSA No. 2682 of 2017

(2.) Appellant-plaintiff-Gurpreet Singh @ Baljeet Singh filed a suit for declaration stating that he is owner to the extent of 11/30th share in the land i.e., ?th share being inherited from his father late Sh. Mansa Singh and ?th share in the ancestral coparcenary land from the date the plaintiff was born as coparcener in the Joint Hindu Family, by virtue of his birth. Said suit was contested by defendants by way of filing written statement and it was partly allowed only to the extent of relief of mandatory injunction by allowing him to use water for irrigation from the tube well installed in the joint land and the tractor, which was part of joint property was also granted. However, the remaining relief i.e., the relief declaring share, validity of sale deed dated 05.06.2003, possession by way of partition and permanent injunction against alienation etc., was declined vide judgment and decree dated 15.09.2014.

(3.) Said judgment and decree dated 15.09.2014 was challenged by way of filing appeal before Ld. Additional District Judge, Chandigarh, which was also dismissed vide judgment and decree dated 28.11.2016.