SEWA SINGH Vs. KRISHAN SINGH

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This is a petition filed for invoking supervisory jurisdiction of this Court for examining and legality and validity of an order dtd. 29/8/2009 passed by the Court of learned Sub-Judge Katra on File no. 42/Civil Misc. in case titled Chanda Singh Vs Krishan Singh and others read with order dtd. 27/11/2012 on File no. Appeal/15 titled Late Chanda (deceased) through legal representative Sewa Singh S/o Sansar Chand R/o Kundarorain, Tehsil and District Reasi Vs Krishan Singh and others passed in the Court of learned District Judge, Reasi.

(3.) The petitioner herein is the legal representative of the original plaintiff Chanda. The original plaintiff Chanda filed a Civil Suit dating to 01.011999 against Krishan Singh and others before the Court of learned Sub-Judge, Reasi asking for a decree of declaration with respect to the nullity of gift deed dtd. 20/5/1972 and general power of attorney dtd. 22/10/1972 along with the consequential relief of permanent prohibitory injunction and mandatory injunction. The property forming the subject matter of the civil suit is the land measuring 31.9 kanals comprising khasra no. 653 and 657 in village Kundarorain, Tehsil and District Reasi.