SURENDER SINGH Vs. PANKAJ GAUTAM

JUDGEMENT

(1.) Defendants-appellants are in the Regular Second Appeal against the judgments passed by the Courts below decreeing the suit filed by the plaintiffs-respondents for declaration that they are owners of land measuring 11 kanals and 18 marlas, detailed whereof were given in the plaint, with consequential relief of possession.

(2.) In the considered opinion of this Court, following substantial questions of law arise in the present case:-

(3.) The plaintiffs-respondents filed a suit for declaration claiming that they are owners of land measuring 11 kanals and 18 marlas and entry in the jamabandi recording that Sohan Singh as a vendee, is wrong and the agreement dtd. 20/3/1979 is forged. The plaintiffs consequently also prayed for a decree for possession.