HARBANS SINGH Vs. DEV SINGH

JUDGEMENT

(1.) passed by the learned Additional District Judge, Patiala.

(2.) The present appellant i.e. plaintiff filed a suit for declaration to the effect that he is the owner in joint possession to extent of 1/3rd share in the suit land and transfer deed dated 27.11.2008 executed by the defendant - Dev Singh was illegal null and void qua his rights. Transfer deed was stated to be a result of fraud. Further prayer for permanent injunction restraining the defendants from selling, mortgaging etc. of the suit property was sought.

(3.) Relationship between the parties is admitted. Appellant - plaintiff Harbans Singh is the son of Dev Singh - defendant No. 1 (now represented by his legal representatives i.e. children of his other son Jaimal Singh). Defendant No. 2 Sudesh Piari is a widow of Jaimal Singh i.e. sister- in-law (Bhabi) of the appellant.