HARBANS SINGH Vs. GURMEET SINGH

JUDGEMENT

(1.) Plaintiffs-appellants are in the Regular Second Appeal against the judgments passed by the Courts below.

(2.) Question of law which needs consideration is "whether a suit for declaration to the effect that the properties purchased are joint hindu family coparcenary property can be dismissed on the ground that the sale deed through which a part of the property was purchased has been challenged and the suit is time barred?"

(3.) Plaintiffs who are Harbans Singh and his two sons had filed a suit for declaration claiming that the property purchased vide three sale deeds in Village Naiwala by defendant Nos.1 to 3 are joint hindu family coparcenary property and these defendants have wrongly got it purchased in their individual name. Defendants pleaded that the property was purchased in Village Naiwala from their own resources.