(1.) Plaintiff Amayra Singh has filed the suit for declaration that the compromise decree, passed in Civil Suit No. 59 of 2006, is a result of fraud and misrepresentation of facts and against the interest of the plaintiff, thus, not binding upon her.
(2.) The suit has been filed by the plaintiff on the ground that she is grand daughter of Sardar Sohan Singh, S/o late Rai Bahadur Sardar Sujjan Singh of Rawalpindi, now in Pakistan, who was the coparcener of the HUF. It has been averred by the plaintiff that late Rai Bahadur Sardar Sujjan Singh was running a Trust from his house, commonly known as 'Sardaran-Wala-Bagh', in the year 1916. His estate was equally divided and Sardar Sohan Singh, in his capacity, as the eldest grand son, along with designated land, also took over the Trust and thus, became 'Karta' (head of the family). The plaintiff is the daughter of defendant No. 1 and was born on 10/12/2003, who has attained the age of majority on 10/12/2021. As such, she has filed the suit with the following reliefs
(3.) Alongwith the suit, the plaintiff has filed the present application, under Order 39 Rules 1 and 2 CPC, for restraining the defendants from alienating, transferring and creating any third party interest, in any manner, on the suit land, during pendency of the present suit.