BALRAJ SINGH Vs. SHARANJIT SINGH

JUDGEMENT

(1.) THE petitioners challenged the order dated 10.9.2008 passed by the learned Civil Judge (Jr. Division), Ludhiana by invoking the jurisdiction of this court under Article 227 of the Constitution of India.

(2.) THE plaintiff/respondents have sought possession of the suit property by declaring the gift deed executed by defendant No. 1 in favour of other defendant-respondents to be void ab initio, ineffective and not binding on the plaintiff/respondents.

(3.) LEARNED trial court held that the suit has been filed to declare the sale deed dated 26.11.1999 and three other sale deeds dated 29.11.1999 to be null and void on the ground that the property was ancestral co-parcenary in the hands of Amrik Singh which could not be alienated without legal necessity.