JAGIR KAUR Vs. GURDIAL SINGH AND ANR.

JUDGEMENT

(1.) JAGIR Kaur and Gurpal Singh filed a suit for declaration that they were joint owners in possession of the land measuring 67 kanals 4 marlas situated in village Sathiala, whereas, Gurdial Singh (defendant in the said suit), filed a suit for declaration that he was owner in possession of the land measuring 67 kanals 4 marlas.

(2.) SINCE both the suits relate to the same property, these appeals would be disposed of vide a common judgment as the controversy involved in both the appeals is the same.

(3.) WHETHER the suit of the plaintiff is not maintainable? OPD