MST. JANGIR KAUR Vs. AJAIB SINGH AND OTHERS

JUDGEMENT

(1.) The following pedigree table would be useful in appreciating the facts of the case.

(2.) Sons of Thakur Singh had equal share in 60 Big has 18 Biswas of land comprised in Khasra numbers 3568, 3575 and 3576. Jang Singh mortgaged his 1/3rd share by the following three mortgage deeds in favour of Ajaib Singh and one more person.

(3.) Later on, there was litigation between Harnek Singh and his father Jang Singh and in appeal, by compromise decree dated 4.1.1977 the title in 20 Bighas 5 Biswas was divided half and half between Harnek Singh and Jang Singh. Later on out of the aforesaid land, 3 Bighas 13 Biswas were acquired by the Central Government and compensation of Rs. 17,185/ - was paid to the mortgagees towards the mortgage money.