- (1.) Contesting defendants no.1 and 3 to 7, having failed in both the courts below, have filed this second appeal.
(2.) Suit was filed by Shingara Singh as plaintiff no.1 (since deceased predecessor of respondents no.1 to 4), respondent no.5 Jaswant Singh as plaintiff no.2 and respondent no.6 Pritam Kaur @ Prito as plaintiff no.3 against appellants and proforma respondents no.7 to 57, who also include legal representatives of some of the deceased defendants.
(3.) Plaintiffs' case is that they are sons and daughter of Isso @ Ishar Kaur, who was daughter of Lashmi and was wife of Achhar Singh. Accordingly, the plaintiffs claimed to be the only natural legal heirs of Ishar Kaur, who was owner of the suit land i.e. share in the land mentioned in the plaint. Accordingly, plaintiffs, having inherited said share in the land, claimed to be owners thereof and sought relief of joint possession thereof.;