Harnam Singh, J. - (1.) BHOLA Singh Plaintiff instituted the suit out of which this appeal has arisen on 7 -10 -1946, for declaration that the exchange of the land in suit by Jowala Singh, Defendant 2, which Teja Singh Defendant 1 made on 22 -5 -1946, shall not affect his reversionary rights on the death of Defendant 2.
(2.) DEFENDANTS 1 and 2 resisted the suit and on the pleadings of the parties the following issues were fixed: 1. Is the Plaintiff a reversioner of Defendant 2 within 5 degrees? 2. Is the land in suit ancestral qua the Plaintiff and Defendant 2? Is the point in issue 2 res judicata?
(3.) WAS the exchange in dispute effected for necessity and was an and of good management?;