DEONANDAN SINGH Vs. MUSAFIR SINGH

JUDGEMENT

(1.) This appeal arises out of a suit by the four sons of a Hindu, Gobind Singh, to recover property sold by their father and uncle by a sale-deed executed on the 9th December 1902, in favour of the defendants first party on the ground that the sale was without legal necessity.

(2.) The suit was defended on the ground that it was barred by limitation and also on the ground that the sale was for legal necessity.

(3.) Both the Courts below have dismissed the suit both on the ground of limitation and on the ground of legal necessity.