SURINDER SINGH Vs. NASIB SINGH

JUDGEMENT

(1.) This Regular Second Appeal has been preferred by the plaintiff whose suit for declaration to the effect that he is owner in possession of the subject property, was decreed by the learned trial Court but on an appeal by the respondents, the said judgment and decree has been set aside by the first appellate court vide its judgment and decree dated 18.9.2002.

(2.) The dispute pertains to succession to the agricultural land owned by Jagir Singh. Jagir Singh, who was real brother of the respondents and uncle of the appellant, died unmarried and issueless on 19.5.1994.

(3.) There is no dispute that after the death of Jagir Singh, the mutation of the land owned by him was sanctioned in favour of the respondents and the father of the appellant, in accordance with natural succession on 27.6.1995 and it was sanctioned at the instance and in the presence of the appellant's father.