JOGINDER SINGH Vs. BOOR SINGH

JUDGEMENT

(1.) Defendants No.1 to 4-appellants are in the regular second appeal against the judgments passed by the Courts below decreeing the suit filed by respondents No.1 and 2/plaintiffs for declaration declaring that the judgment and decree dtd. 20/4/1992 is void and hence, the plaintiffs are entitled to inherit the property along with defendants No.5 to 9 on the basis of natural succession in equal shares and defendants No.1 to 4 are restrained from alienating the suit land on the basis of judgment and decree dtd. 20/4/1992.

(2.) In the considered opinion of this Court, the following substantial questions of law arise for consideration:-

(3.) The inter se relationship between the parties can be understood from a short pedigree table which is drawn as under:- Bahadar Singh I I Munsha Singh I----------(Gango/Def. No.6) ___________________________I___________________________________ I I I I I I Boor Singh Gurdevan Bai Kala Singh Harnam Singh Premo Gulabo (Pltf. No.1) (Pltf. No.2) (Def. No.5) (Def. No.6) (Def. No.8) (De.No.9) I I II II -------------------------------------------------------------------- I I I I Joginder Singh Bachan Singh Balbir Singh Harmesh Singh (Def. No.1) (Def. No.2) (Def. No.3) (Def. No.4)