GEJA SINGH Vs. JAGGA SINGH AND ORS.

JUDGEMENT

(1.) THIS order shall dispose of RSA Nos. 1985 and 1986 of 2008 as common questions of law and fact are involved therein. For the sake of convenience, facts are being extracted from RSA No. 1985 of 2008.

(2.) THIS appeal has been filed against concurrent judgments of the Courts below decreeing the suit of the plaintiffs/respondents No. 1 and 2 for declaration that they are joint owners in possession of 2/12 shares each out of the land recorded in the name of common ancestor Chanan Singh in the revenue estate of village Kokri Phoola Singh, Tehsil Moga, District Faridkot or to any other share which they are found entitled to.

(3.) QUESTIONS No. (b), (d), (e) and (f) are questions of fact relating to the allegations of the appellant (one of the contesting defendants in the suit) that in fact a family partition had taken place between the parties and the entire disputed property had fallen to the share of Geja Singh -defendant No. 3.