- (1.) Present regular second appeal against concurrent findings of both the Courts below, whereby suit of plaintiffs for declaration was partly decreed and appeal filed by them was dismissed.
(2.) For the sake of convenience, parties are being referred to as per their status before the Court of first instance.
(3.) Relevant facts for the purpose of decision of the appeal that plaintiffs had filed suit for declaration that they are owner in possession of 3/4th share (1/4th share each) of the suit land. Plaintiffs also sought declaration that sale deed dated 7.11.1990 allegedly executed by Surjit Singh is illegal, null and void and same does not confer any right, tittle or interest upon defendant No.5 and for joint possession of the land. As per plaintiffs, Surjit Singh died on 27.11.1990 leaving behind plaintiffs and defendants No.1 to 5 and Smt. Jagir Kaur as his natural legal heirs. Plaintiffs are the daughters of deceased Surjit Singh. Defendants No.1 to 5 are the children and widow of deceased Jang Singh. Smt. Jagir Kaur (mother) also died intestate, therefore, her share had also been inherited by the plaintiffs and defendants No.1 to;