DARSHAN SINGH Vs. NARINDER SINGH

JUDGEMENT

(1.) CM-2139-C-2014 in RSA No.928 of 2014 Delay condoned.

(2.) In the considered view of this Court, the question which needs determination is:-

(3.) Defendant No.1 did not contest the suit. A guardian was appointed by the Court on behalf of minors and written statement was filed on behalf of defendants No.2 to 6 denying agreement to sell. A separate written statement was filed by defendant No.7. Separately, defendants No.2 to 6 after getting permission from the Court as well as Pritam Kaur, defendant No.1 (widow of Mohinder Singh) sold 10 bighas and 6 biswas of land in favour of defendants No.8 to 13, the appellants in the other appeal. Pritam Kaur also executed a sale deed dtd. 31/8/2000 with respect to land measuring 2 bighas and 8 biswas. Defendants No.1 to 6 further sold the land measuring 9 biswas vide registered sale deed dtd. 4/6/2001 out of 9 biswas, 7 biswas belonged to the minors and 2 biswas belonged to Pritam Kaur, defendant No.1, widow.