- (1.) Case of plaintiffs, in brief, is that the land measuring 112 kanals 6 marlas was joint ownership of Udham Singh, Partap Singh and Banta Singh in equal shares. During their lifetime they sold 1 kanal 15 marlas of land comprised in khasra No. 976 to Resham Singh and others.
(2.) After death of Udham Singh, his 1/3rd share in land measuring 110 kanals 11 marlas devolved upon Amrik Singh and Tirath Singh (plaintiff Nos. 3 and 4) sons of Kewal Singh son of Banta Singh vide mutation No. 2191.
(3.) Banta Singh died leaving behind Kewal Singh and Hansa Singh (plaintiff Nos. 1 and 2), who succeeded his share in the land in question.;