- (1.) On 8-4-1942 Amar Singh deft 1 sold the land in dispute to Ala Singh deft 2 for Rs. 1,070. On 23-2-1946, Bachan Singh minor son of Amar Singh alienor instituted the present suit for the usual declaration that the sale shall not affect his reversionary rights alleging that the land in suit was ancestral in the hands of Amar Singh qua the pltf and that the sale was without consideration and legal necessity.
(2.) Deft denying the pltfs claim set out in the preceding para the following issues arose on the pleadings of the parties: 1. Is the land in suit ancestral 'qua' the pltf? 2. Was the sale in favour of deft 2 effected for consideration and legal necessity?
(3.) Is deft 1 an adopted son of Lachhman Singh and what is its effect?;