BANTA SINGH Vs. DANI AND ANOTHER
LAWS(P&H)-2013-11-537
HIGH COURT OF PUNJAB AND HARYANA
Decided on November 21,2013

BANTA SINGH Appellant
VERSUS
DANI AND ANOTHER Respondents


Referred Judgements :-

NAVNEET LAL ALIAS RANGI V. GOKUL AND OTHERS [REFERRED]
SANTOSH AND OTHERS V. SARASWATHIBAI AND ANOTHER [REFERRED]
BHIM SAIN VS. KAUSHALYA DEVI ALIAS PREMLATA AND OTHERS [REFERRED]
V TULASAMMA VS. SESHA REDDY [REFERRED]
PALCHURI HANUMAYAMMA VS. TADIKAMALLA KOTLINGAM D [REFERRED]


JUDGEMENT

- (1.)Instant regular second appeal has been filed by the appellantplaintiff against the judgment and decree dated 10.01.1986 passed by learned Additional Senior Sub Judge, Fazilka and judgment and decree dated 20.12.1986 whereby appeal preferred against the judgment and decree dated 10.01.1986 has been dismissed.
(2.)Parties hereinafter will be referred as per their status in civil suit.
(3.)Brief facts of the case are to the effect that the plaintiff filed suit for permanent injunction restraining defendant no.1 from alienating the suit land situated within the revenue estate of village Ladhuka as well as tubewell installed in the suit land and tractor. It is averred in the plaint that Karam Singh purchased tractor and installed one electric tubewell in his land. Karam Singh executed a valid Will while he was of sound mind in favour of the parties in equal shares and got it registered on 27.02.1976. On the basis of said Will, the mutation has been sanctioned in favour of parties to the suit in equal shares. According to the Will, after the death of defendant no.1, suit property is to revert to the plaintiff and defendant no.2 in equal shares. It is the case of the plaintiff that defendant no.1 became greedy and wanted to alienate the suit land either to defendant no.2 or to some one else for which she had no right.


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.