MOMAN Vs. RADHA KISHAN

JUDGEMENT

(1.) THIS order will dispose of two cross-appeals Regular Second Appeals Nos. 1272 and 1609 of 1963.

(2.) ON 15th February, 1957, Dharam Singh sold the land in dispute to Moman for rs. 4,104/ -. This sale led to a suit for declaration and possession filed in January 1962 by Radha Krishan, the minor son of the vendor. His allegations were that he was the son of the vendor, that the parties were governed by custom, that the land in dispute was ancestral and that the sale effected by his father was not for legal necessity.

(3.) THE suit was resisted by the vendee, who controverted the allegations made by the plaintiff.