JARNAIL SINGH Vs. MUNSHI RAM

JUDGEMENT

(1.) THIS is a plaintiffs' revision petition against the order dated 14th May, 1969, passed by the learned Subordinate Judge, 1st Class, Patiala, staying the proceedings initiated by them before the Rehabilitation authorities till the decision of their suit.

(2.) SHRIMATI Bal Kaur sold the land in dispute to Munshi Ram and three others. Thereupon, her sons Jarnail Singh alias Angrez Singh and Balkar Singh brought a suit for possession of the said land on the ground that she was not the owner of the property which belonged to the plaintiffs.

(3.) IN the written statement filed by the defendants, it was said that the Rehabilitation authorities had allotted the land in the name of Bal Kaur and also granted the sanad in her favour.