BASANTI DEVI Vs. PARKASH KAUR AND ORS.

JUDGEMENT

(1.) THE instant appeal is directed against the judgment and decree, rendered on 16/05/2001, in Civil Appeal No. 34 -NL/13 of 1998 by the learned Additional District Judge, Solan, H.P., whereby, the learned First Appellate Court dismissed the appeal, preferred before it by the defendant No. 1/appellant.

(2.) THE subject matter of the present suit is that the land measuring 5 -18 bighas of land being 1/3rd share in total land measuring 17 bighas 12 biswas comprised in Khewat/Khatauni No. 51/51 Khasra Nos. 276 to 278 and 282 to 285 situate in village Chandpur, Pargana and Tehsil Nalagarh (hereinafter called the suit land).

(3.) THE defendants have contested this suit. The defendant No. 1 has taken up preliminary objections regarding locus standi of the plaintiff to file the present suit. On merits he has pleaded that he is a bona fide purchaser for value consideration.