TEJA SINGH Vs. BACHNA

JUDGEMENT

(1.) Defendant-appellant is in the regular second appeal against the judgment passed by the learned first appellate court decreeing the suit filed by the plaintiffs for declaration that they are owners in possession of the property measuring 70 kanals.

(2.) Plaintiffs also claimed that the mortgage in favour of defendants no.5 to 9 does not effect the rights of the plaintiffs.

(3.) Plaintiffs, natural heirs of late Sh. Partap Singh, claim this property by way of natural succession, whereas defendants-appellants claim this property through one Smt. Jiwi. It is the case of the plaintiffs that Jiwi was not the wife of late Sh. Partap Singh, whereas it is the case of the defendants-appellants that Jiwi was wife of late Sh. Partap Singh.