- (1.) This second appeal has been filed by some of the defendants against the judgment and decree of the District Judge Faridkot, dated 19th May, 1975.
(2.) The following pedigree table will be helpful in appreciating the facts of the case :-
(3.) Briefly, the facts are that Dewa Singh whose property is in dispute now, died on 13th January, 1956. After his death, his land was mutated in the names of defendant Nos. 1, 2, 8-A and 8-B and Jangir Singh, predecessor-in-interest of defendant Nos. 3 to 10 on 20th August, 1956. The land mentioned at serial No. (a) in the heading of the plaint was in possession of the tenants and the land at serial No. (b) of the heading was under mortgage. It is alleged that the plaintiffs were the sisters of Dewa Singh and the defendants wrongly got the mutation attested in their names and took possession of the property in collusion with the tenants who are defendant Nos. 11 to 17. Consequently, they filed a suit for possession on the ground of inheritance.;