Mehinder Singh Sullar, J. - (1.) The contour of the facts & material, culminating in the commencement, relevant for disposal of the instant petition and emanating from the record is that, initially petitioners-plaintiffs Naranjan Singh and Gurmeet Singh sons of Mehar Singh(for brevity "the plaintiffs") have instituted the civil suit for a decree of declaration to the effect that they became the owner and in possession of the agricultural land by way of Will dated 17.07.2006, executed by Ram Kishan in their favour, with a consequential relief of permanent injunction, restraining respondent No.4-defendant Kuldeep Kaur wife of Baldev Singh(for short "the defendant"), from alienating or interfering in their possession of the land in dispute, in any manner. The defendant contested the suit, filed the written statement, stoutly denied all the allegations contained in it and prayed for dismissal of the suit.
(2.) Having completed all the codal formalities, the trial Court decreed the suit of the plaintiffs, by way of ex parte judgment(Annexure P-8) and decree(Annexure P-9) dated 11.11.2011.
(3.) During the pendency of the civil suit, the defendant-Kuldeep Kaur was stated to have alienated the property in dispute in favour of Jasminder Kaur wife of Jarnail Singh and Gurpreet Kaur wife of Rajinder Singh, respondent Nos.5 and 6. At the same time, she(defendant) has also moved the application under Order 9 Rule 13 CPC for setting aside the ex parte decree. Sequelly, the subsequent vendees were stated to have also filed a separate civil suit, to challenge the ownership of the plaintiffs.;