GURBACHAN SINGH Vs. KRISHAN CHAND

JUDGEMENT

(1.) PLAINTIFFS -respondents herein filed a suit for possession by way of redemption of the suit land. Smt. Durgi Devi had mortgaged the same with Bhuri Singh, Bhagat Ram and Sant Ram. Durgi Devi gifted the land to Sant Ram, who in turn, sold it to the plaintiffs. Based on their title, plaintiffs filed a suit for possession by way of redemption.

(2.) SIGNIFICANTLY , appellants (defendants before the trial Court) have admitted the plaintiffs' title. Nonetheless, trial Court framed the following issues: -

(3.) WHETHER Smt. Durgi was a limited owner of the property in suit? OPD