RAKESH KUMAR JAIN,J. - (1.) Petitioner is the daughter of respondent No. 3 and sister of respondent Nos. 4 and 5. The family tree of the petitioner is as under: - PEDIGREE TABLE
(2.) Harchand Singh @ Chand Singh S/o Hardit Singh was the owner of land measuring 44 Kanal 04 Marlas, 58 Kanal 15 Marlas, 25 Kanal 10 Marlas and some other land, situated in the revenue estate of village Dhanaula, Tehsil and District Barnala. He left behind his widow Bachan Kaur who inherited the aforesaid property. Gurmail Singh S/o Harchand Singh had four children, namely, Gobinder Singh (since deceased), Hardish Kaur (daughter -respondent No. 4), Sarabjit Kaur (daughter -petitioner) and Manjit Kaur (daughter -respondent No. 5). Bachan Kaur and Gurmail Singh executed their respective Wills in favour of Surjit Kaur -respondent No. 3 on 25.02.1999 vide Vasika Nos.216 and 217 respectively. Bachan Kaur died on 19.06.2007 and the property left behind by her was mutated in favour of respondent No. 3 on 15.08.2007. Gurmail Singh died on 14.11.2007 and his property was also mutated in favour of respondent No. 3 on 06.01.2008. On 26.06.2010, a family arrangement was arrived at in which respondent No. 4 got 54 Kanals 10 Marlas of land, whereas petitioner and respondent No. 5 got 75 Kanal 19 Marlas of land to the extent of half share each.
(3.) Respondent No. 3 executed two transfer of ownership deeds vide Vasika No. 817 dated 30.07.2010 of land measuring 75 Kanal 19 Marlas in favour of the petitioner and respondent No. 5 to the extent of 1/2 share each and Vasika No. 816 of land measuring 54 Kanal 10 Marlas in favour of respondent No. 4 on the same day. Mutation No. 7454 dated 14.06.2012 was also sanctioned regarding the transfer of land by Vasika No. 817 dated 30.07.2010 of the land measuring 75 Kanal 19 Marlas in favour of the petitioner and respondent No. 5 to the extent of 1/2 share each. The petitioner sold 11 Kanal 08 Marlas of land to Jasveer Kaur wife of Devinder Singh and Jaskaran Singh S/o Devinder Singh vide registered sale deeds No. 472 and 473 both dated 06.06.2012.;