(1.) Plaintiff Nirmal Kaur had brought a suit against defendants - Gian Kaur, Amar Kaur, Kuldeep Singh, Pardeep Singh, Kulvir Singh, Amrik Singh, Manjit Kaur, Paramjit Kaur and Daljit Kaur seeking a declaration that she is owner of the suit property 0 kanal 5 marlas being 5/56 share of the land measuring 2 kanals 16 marlas coming to share of defendants comprised in Khewat No.148/139, Khatauni No.200, Khasra No.47//26(2-16) situated within the revenue limits of village Kangror, Tehsil Banga, District
(2.) SBS Nagar as per jamabandi for the year 2008-09 being vendee for consideration on the basis of sale deed executed between the parties on 26.5.2014, which had not been registered due to fault of defendants and seeking a direction to the defendants to get the sale deed registered in favour of the plaintiff; in addition to that seeking relief of permanent injunction restraining the defendants from alienating or transferring the suit property to anybody else and from interfering in the suit property in any manner.
(3.) On being put to notice, the defendants appeared and offered a contest. Issues on merits were framed. The parties were afforded adequate opportunities to lead their evidence.