REGENT COMPUTRONICS PVT. LTD.

ASS KAUR Appellant

V/S

KARTAR SINGH Respondents

Referred Judgements :-

SHEELA DEVI AND OTHERS V. LAL CHAND AND ANOTHER [DISTINGUISHED]
CHUNNILAL V. MST. ATTAR KAUR [REFERRED TO]
SHRIMONAI GURDWARA PARBANDHAK COMMITTEE AND OTHERS V. HARCHARAN SINGH [REFERRED TO]
DIWAN SINGH AND ANOTHER V. NATHA SINGH AND OTHERS [REFERRED TO]
BAWA V. TARO [REFERRED TO]
UJAGAR SINGH VS. JEO [REFERRED TO]
R B S S MUNNALAL VS. S S RAJKUMAR [REFERRED TO]
DAYA SINGH DEAD VS. DHAN KAUR [REFERRED TO]
DIPO VS. WASSAN SINGH [DISTINGUISHED]
DHARMA SHAMRAO AGALAWE VS. PANDURANG MIRAGU AGALAWE [DISTINGUISHED]
HARCHAND SINGH VS. MOHINDER KAUR [REFERRED TO]

JUDGEMENT

(1.) A question of some importance in relation to applicability of custom in the matter of inheritance and succession under the Hindu Women's Right to Property Act, 1937 falls for our consideration in this appeal which arises out of a judgment and order dated 21.01.1991 passed by the High Court of Punjab and Haryana in Civil Regular Second Appeal No. 2166 of 1978.

(2.) THE relationship between the parties is not in dispute, which would appear from the following genealogical table : <IMG>JUDGEMENT_779_TLPRE0_2007Image1.jpg</IMG>

(3.) KEEPING in view the importance of the question involved, as also the fact that nobody appeared on behalf of the respondents, we requested Mr. R. Sundravardan, the learned Senior Counsel, to assist us in the matter.

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ASS KAUR Vs. KARTAR SINGH

Referred Judgements :-

JUDGEMENT

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