- (1.) Vide this judgment, the above mentioned two appeals would be disposed of as these have arisen out of common judgment and controversy involved in both the appeals is the same.
(2.) Baldev Singh, Jaswant Singh and Lakhbir Singh filed the suit against Charago alias Chand Kaur and Samarjit alias Amarjit Kaur for declaration and consequential relief of joint possession.
(3.) The case of the plaintiffs, as stated in the plaint, in brief, was that Labh Singh was owner of 112 Kanals 10 Marlas of land out of 225 Kanals of land in village Lokhe Kalan as mentioned in the head note of the plaint i.e. 1/2 share out of the total land. Labh Singh had died issueless on 19.3.1979. Father of the plaintiffs was son of the sister of Labh Singh. Labh Singh had executed a Will in favour of the plaintiffs on 16.3.1979.;