HARI KISHAN @ GURDAYAL SINGH Vs. KARTARA

JUDGEMENT

(1.) The appellant-plaintiff has not been successful before both the Courts below in claiming declaration of ownership challenging the decree dtd. 17/1/1983 rendered in Suit No. 10 of 1983 in respect of the following land:-

(2.) Plaintiff no.1 is son of defendant no.1 - Kartara, whereas, plaintiff no.2 alleged wife of defendant no.1 - Kartara. Plaintiffs alleged that the property at the hands of Kartara is ancestral and there was no family settlement.

(3.) Defendants opposed the suit by denying that plaintiffs being the son and wife of defendant no.1. The property at the hands of Kartara was alleged to be self acquired, in such manner, locus standi was also challenged.