CHAND KAUR Vs. MEHAR KAUR

JUDGEMENT

(1.) Leave granted.

(2.) These appeals are directed against the final judgment and order dated 23.03.2011 passed by the High Court of Punjab and Haryana at Chandigarh Signature Not Verified Digitally signed by ANITA MALHOTRA Date: 2019.03.28 in RSA Nos. 2066, 2067, 2068, 2292 and 2294 of 17:24:54 IST Reason: 1987.

(3.) It is not necessary to set out the facts in detail for the disposal of these appeals for the reason that having heard the learned counsel for the parties and on perusal of the record of the case, we have formed an opinion to remand the case to the High Court for deciding the second appeals, out of which these appeals arise, for their fresh disposal on merits in accordance with law.