SALAH MOHD Vs. GULAB

JUDGEMENT

(1.) THIS second appeal is by the defendants against the concurrent findings of the two courts below decreeing the plaintiffs suit.

(2.) THE plaintiffs are four in number. The plaintiffs 1 and 2 are the sons of one Hayat, who was the son of Kama of village Narole. Plaintiffs 3 and 4 are, however of a different family, but they joined the suit on the basis of an agreement to sell, made by the other two plaintiffs, in their favour.

(3.) DEFENDANT No 1, Mst. Gujri, as the widow of Hayat, executed a sale deed in favour of defendants 2 and 3, dated 18 -3 -64, for a sum of Rs. 10,000 in respect of 56 kanals and 10 marlas of land with a house thereon, comprised under different plots in village Narole, Mst Gujri, is recorded as one of the co -owners in respect of these plots along with the plaintiffs 1 and 2, and the proforma defendants, or their ancestors.