Mohan M. Shantanagoudar, J. - (1.) Leave granted.
(2.) These appeals arise out of the judgment dated 21.10.2016 passed by the High Court of Punjab and Haryana at Chandigarh in Regular Second Appeal Nos. 2636 of 2009 (O &M) and 3664 of 2009 (O &M), by which the concurrent judgments of the trial Court, as well as, the first appellate Court are set aside.
(3.) Brief facts giving rise to these appeals are: Civil Suit bearing No. RT-23 of 1997 was filed at the instance of Lekh Raj and Raksha Devi daughter of Kishan Dass seeking a declaration qua execution of two sale deeds dated 23.05.1996 Ex. D2 and Ex. D3 measuring 9 kanals 5 marlas situated in village Bani executed by Kishan Dass and Lekh Raj jointly in favour of Ravinder Kumar. The very suit also prayed for a declaration in respect of the land measuring 6 kanals 12 marlas of village Ganguwal.;