Ajay Kumar Mittal,J. - (1.) The defendant-petitioners are aggrieved by the order of the trial court dated 13.10.2010 to the extent where the trial court has allowed plaintiff-respondents to deposit Rs. 950/- as per the terms in the judgment and decree dated 10.5.1968 passed by the Additional District Judge, Jalandhar.
(2.) Brief facts may be noticed. Nirmal Singh and Maghar Singh, sons of Surain Singh filed a suit for declaration which was decreed by the trial court on 31.8.1967. However on appeal, the same was modified vide judgment and decree dated 10.5.1968 with the following observations:- "10. In view of my above findings I allow this appeal partially to this extent that the suit of the plaintiff- respondents is decreed for declaration to the effect that the sale deed in dispute dated 19.6.1963 would not effect their reversionary rights after the death of Surain Singh, defendant No.1 except to the extent of Rs. 950/-. In the circumstances of this case the parties are left to bear their own costs of this appeal."
(3.) According to the plaintiff-respondents, Surain Singh died on 2.1.2005 and since reversionary rights after the death of Surain Singh have been conferred on the plaintiff-respondents, suit for possession was filed on 24.12.2007 wherein an application was filed on 9.3.2009 for depositing the amount of Rs. 950/- in terms of aforesaid judgment and decree dated 10.5.1968.;