MAHARANI DEEPINDER KAUR Vs. RAJKUMARI AMRIT KAUR

JUDGEMENT

(1.) These Special Leave Petitions arise out of the common judgment and order dtd. 1/6/2020 passed by the High Court,High Court of Punjab & Haryana at Chandigarh in RSA No. 2006 of 2018 (O&M), RSA No. 1418 of 2018 (O&M) and RSA No. 2176 of 2018 (O&M).

(2.) The controversy in the instant matters concerns succession to the properties left behind by Raja Harinder Singh, former ruler of Faridkot State. The relationship between the parties having not been disputed, the genealogical chart may be extracted here for facility.

(3.) Raja Harinder Singh, as Ruler of Faridkot State, entered into a Covenant on 5/5/1948 with the Government of India and executed Instrument of Accession, as a result of which the area forming part of Faridkot State became part of the Indian Union. PEPSU Covenant (Exh. D-6) entered into by Rulers including said Raja Harinder Singh inter alia provided as under:-