JASVIR SINGH Vs. SHAVINDER SINGH

JUDGEMENT

(1.) Plaintiff Nos.3, 4 and 5-appellants have filed the appeal against the judgment passed by learned First Appellate Court reversing the judgment and decree passed by the trial Court.

(2.) The judgment and decree passed by the trial Court was reversed only on the ground that plaintiff Nos.3 to 5 are not heirs of late Sh. Narinder Singh, who died as childless bachelor, therefore, they cannot claim to have become owner of the suit property on the basis of compromise decree as they had no pre-existing rights in the property and the compromise decree has not been registered.

(3.) In the considered view of this Court, question of law which requires consideration is "whether a bona fide compromise decree is required to be registered with respect to the property subject matter of the suit between the parties to the litigation?"