NIRMAL GILL Vs. RATTAN SINGH

JUDGEMENT

(1.) This judgment shall dispose of RSA Nos. 2901 and 3881 of 2012.

(2.) RSA Nos. 2901 and 3881 of 2012 are taken up together for hearing and disposal as both the appeals arise out of a common judgment and decree dated 03.01.2009 passed by the learned Civil Judge (Senior Division), Hoshiarpur vide which both Civil Suit Nos. 11 of 2001 and 173 of 2002 filed by the plaintiff Joginder Kaur were dismissed, as well as judgment and decree dated 30.11.2011 passed by the learned Additional District Judge (Adhoc), Fast Track Court - I, Hoshiarpur, wherein appeals filed by the plaintiff were dismissed.

(3.) Civil Suit No. 11 of 2001 was filed by Joginder Kaur seeking declaration to the effect that sale deeds dated 03.07.2000 and 29.06.1990 are illegal, null, void and ineffective qua the rights of the plaintiff. Furthermore, declaration to the effect that the General Power of Attorney dated 28.06.1990 was obtained by Harcharan Kaur - defendant No. 1 in the said suit in connivance with her husband Rattan Singh and that the plaintiff was not bound by the same or any other transaction purportedly carried out on the basis of the said General Power of Attorney. The plaintiff also sought declaration to the effect that she was the owner in possession of the land measuring 9 marlas out of 4 kanal 13 marlas detailed in the suit. Defendant