BHAG CHAND Vs. MAYA DEVI

JUDGEMENT

(1.) THE appellants challenge the judgments and decrees dated 23.12.2006 and 19.12.2007, passed by Civil Judge (Junior Division), Hansi and the Additional District Judge, Hissar, decreeing the suit filed by the respondent and dismissing their appeal.

(2.) MAYA Devi, the plaintiff-respondent filed a suit for possession of land measuring 72 kanals situated in village Sisar, Tehsil Hansi on the plea that the collusive decree dated 29.07.1975, allegedly suffered by her in Civil Suit No. 328-C of 1975, is a nullity as it is vitiated by fraud. She denied any family settlement, alleged her impersonation by the appellants and pleaded that as she was a minor aged 12 years on the date of the collusive decree she- could not make a statement or suffer a decree.

(3.) ON the basis of the pleadings, the trial court framed the following issues :