HANS RAJ Vs. BALBIR CHAND AND OTHERS

JUDGEMENT

(1.) Prayer is for disposal of the present appeal on the basis of compromise dated 19.05.2018 effected between the parties. Plaintiffs Balbir Chand and Baldev Chand sons of Mohar Chand @ Mohar Singh residents of Village Nanakpur, Tehsil and District Sirsa filed a suit for permanent injunction against the defendants namely Hans Raj, Jai Chand, Puran Chand and Sudhir. Plaintiffs claimed themselves to be in exclusive possession over the suit property.

(2.) Defendants contested the suit on the ground that defendant No.1 had purchased share i.e. 1 kanal 6.5 marla out of total land measuring 2 kanal 13 marla from the brothers of the plaintiffs namely Sukhdev Raj and Rattan Lal. Satyadev Nambardar was the attesting witness who signed the sale deed dated 14.06.2011.

(3.) Trial Court decreed the suit and the defendants remained unsuccessful before the Lower Appellate Court. The present appeal has been filed by Hans Raj. Jai Chand, Puran Chand and Sudhir have been arrayed as proforma respondents.