RATTAN SINGH Vs. NIRMAL GILL

JUDGEMENT

(1.) Leave granted.

(2.) These appeals take exception to the common Judgment and decree of the High Court of Punjab and Haryana at Chandigarh[1], dated 27.05.2019 in R.S.A. Nos. 2901/2012 and 3881/2012, whereby the High Court reversed the concurrent findings of the trial Court and the first appellate Court and decreed the suits of the plaintiff.

(3.) For convenience, the parties are referred to as per their status in Civil Suit No. 11/2001 before the Court of Civil Judge (Senior Division), Hoshiarpur[2]. The admitted factual position in the present cases is that one Harbans Singh had married Gurbachan Kaur and fathered Joginder Kaur (plaintiff - now deceased) in the wedlock. After the demise of Gurbachan Kaur, Harbans Singh married Piar Kaur and in that wedlock, he fathered Gurdial Singh (defendant No. 3), Rattan Singh (defendant No. 4), Narinder Pal Singh (defendant No. 5) and Surjit Singh (defendant No. 6). Harcharan Kaur (defendant No. 1) is the wife of defendant No. 4 and the step sister-in-law of the plaintiff. Nirmal Gill (respondent herein) is daughter and the legal representative of the plaintiff (Joginder Kaur) and Charanjit Singh is her (plaintiffs) son.