- (1.) Defendants No. 1 and 2 Ranjit Singh and Dilbag Singh have filed this second appeal, having been unsuccessful in both the courts below. Suit was filed by Prabhjit Singh and Karamjit Singh - minors, through their mother Gurmeet Kaur as next friend against appellants and Raj Kaur - proforma respondent No. 2 as defendant No. 3. Plaintiffs have alleged that they are co-sharers, but in exclusive possession of the suit land measuring 05 kanals 13 marlas comprising of khasra No. 107/22/1/2, having purchased it from Kashmir Kaur daughter of Pritam Kaur, vide sale deed dated 12.08.2002. Prior to it, Pritam Kaur had leased out the suit land to plaintiffs' mother Gurmeet Kaur on 13.12.2001 and Gurmeet Kaur was in possession of the suit land. After purchase, plaintiffs have come in exclusive possession of the suit land. Defendants No. 1 and 2 alleged to have purchased it from Raj Kaur - defendant No. 3. Defendants threatened to dispossess the plaintiffs from the suit land forcibly. Plaintiffs sought permanent injunction restraining the defendants from doing so.
(2.) Defendants, in the written statement, alleged that total area of khasra No. 107/22/1/2 is 05 kanals 18 marlas and defendants No. 1 and 2 are in exclusive possession thereof, having purchased it from Raj Kaur - defendant No. 3, vide sale deed dated 10.09.2002. Various other pleas were also raised.
(3.) Learned Civil Judge (Junior Division), Tarn Taran, vide judgment and decree dated 01.05.2007, decreed the plaintiffs' suit. First appeal preferred by defendants No. 1 and 2 has been dismissed by learned Additional District Judge, Tarn Taran, vide judgment and decree dated 14.09.2010. Feeling aggrieved, defendants No. 1 and 2 have filed this second appeal.;