SMT. BHAGO Vs. HARDEEP KUMAR AND ORS.

JUDGEMENT

(1.) THE Plaintiff has come in appeal against judgment, decree dated 24.7.1998 passed by learned District Judge, Solan Camp Court at Nalagarh in Civil Appeal No. 24 -NL/13 of 1997 reversing judgment, decree dated 11.4.1997 passed by learned Sub Judge Ist Class, Nalagarh in Civil Suit No. 110/1 of 91, partly decreed the suit of Appellant declaring her to be the owner of the property and passing a decree of possession in her favour on the land more specifically detailed in the judgment dated 11.4.1997.

(2.) THE brief facts of the case are that Appellant had filed a suit for declaration with consequential relief of injunction and in the alternative for possession. The pedigree table of the parties is a follows:

(3.) THE suit was contested by Defendants and joint written statement was filed by Defendants No. 1,2,4 and 5. They have admitted that Smt. Rodi was married to Munshi son of Masat Ram and after his death she was married to Munshi son of Ganga Ram. It has been pleaded that Rattan Singh was born to Smt. Rodi from Sita Ram. On the death of Munshi son of Masat Ram, Smt. Rodi became absolute owner in possession of the estate left by Munshi son of Mast Ram. They have denied that Sita Ram became owner in possession of the suit land. It has further been alleged that Defendant No. 2 got the suit land from Plaintiff during her life time, Defendants No. 4 and 5 got the suit land measuring 3 bighas 13 biswas by way of purchase and are bonafide purchaser for valuable consideration.