MEWA SINGH Vs. SAMPURAN SINGH

JUDGEMENT

(1.) This is a defendant's appeal and has been directed against the judgment and decree dated 9.9.1999 passed by Addl. District Judge, Ludhiana, who affirmed the judgment and decree dated 31.5.1993 passed by Addl. Senior Sub Judge, Jagraon, who decreed the suit of the plaintiff-respondent Sampuran Singh for joint possession in the suit property.

(2.) Some facts can be noticed in the following manner :-

(3.) The parties led oral and documentary evidence in support of their respective cases and under issues No. 1 and 2 it was held by the trial Court that the property in question are joint Hindu family coparcenary property of the parties and the parties are not governed by custom. Rather they are Hindus and are governed by Hindu Succession Act. Issues No. 3 to 8 were decided against the defendants and it was even held that the plaintiff was never adopted by Joginder Singh and his wife Basant Kaur. Ultimately the suit of the plaintiff was decreed.