MAHESH GROVER,J - (1.) THIS judgment will dispose of Regular Second Appeal No. 1130 of 1989 as well.
(2.) THE plaintiff is in Regular Second Appeal against the judgment of the learned Addl. District Judge, Patiala (hereinafter referred to as the 'first appellate court') dated 31.1.1989 by which the judgment of the learned trial court dated 22.12.1984 was reversed resulting in the dismissal of the suit filed by the plaintiff-appellant. It would be necessary to advert to the pedigree table depicting the relationship of the parties to the dispute : See Pedigree Table Below
(3.) THE plaintiff-appellant filed a suit seeking declaration to the effect that she is the joint owner of the suit property being 1/3rd share in the land of Piara Singh whose individual share was 1/3rd in the entire land measuring 467 Bighas 5 Biswas situated in village Dhanaura. It was prayed that the plaintiff-appellant was also entitled to possession of the suit property.;