CHAND SINGH Vs. PRITAM SINGH

JUDGEMENT

(1.) Chand Singh plaintiff sought the relief of declaration of his title to one-third share in the land in dispute, claiming title through Smt. Kalawanti, who effected sale vide registered sale deed dated 31.7.1972 in his favour, with consequent relief of injunction.

(2.) The defendants denied the title of Smt. Kalawanti as well as her possession. The following issues were framed :-

(3.) The trial Court found Smt. Kalawanti to be the owner to the extent of one-third share, therefore the plaintiff acquired a valid title and further found him to be in joint possession of the land in dispute to the extent of one third share. Resultantly, the suit was decreed for declaration.