HARPREET KAUR AND ANOTHER Vs. SURJIT KAUR

JUDGEMENT

(1.) - This is appeal by Harpreet Kaur and Sarabjeet Kaur against the concurrent judgments of the Courts below, decreeing the suit of the respondent-plaintiff Surjit Kaur, whereby the judgment and decree dated 04.10.2005 passed by Additional Civil Judge (Senior Division), Kaithal in civil suit No.731 of 2003/2004 titled Harpreet Kaur and another Vs. General Public , was declared illegal, null and void, not binding on the rights of the plaintiff in the suit property and as a consequential relief, the appellants-defendants were restrained from alienating the suit land and/or getting the same mutated in their favour and/or interfering into the possession of the plaintiff over the suit land.

(2.) The matter in dispute revolves around the estate of Jaspal Singh son of plaintiff Surjit Kaur, husband of appellant Sarabjeet Kaur and father of appellant Harpreet Kaur. Though the plaintiff denied that Harpreet Kaur is daughter of Jaspal Singh and Sarabjeet Kaur is wife of Jaspal Singh but the status of defendants, as such, is no more in dispute.

(3.) Jaspal Singh owned land situated in the revenue estate of village Dussain, Tehsil and District Kaithal, as per entry in the jamabandi for the year 2000-2001 as follows:-