INDER SINGH Vs. NAFE SINGH (SINCE DECEASED)

JUDGEMENT

(1.) The defendants-appellants are in the regular second appeal against the judgment passed by the learned first appellate court reversing the judgment and decree passed by the learned trial court.

(2.) The plaintiff-Nafe Singh filed a suit claiming that he is in possession of the property pursuant to a gift deed executed by the Gram Panchayat in favour of landless persons on 11/9/1997 and the defendants are interferring in his possession.

(3.) The defendants-appellants filed a counter claim by pleading that such gift is null and void. It was further pleaded that the suit is barred by the rule of resjudicata.