MEHAR SINGH Vs. SHIROMANI GURUDWARA PRABANDHAK COMMITTEE

JUDGEMENT

(1.) Leave granted in Special Leave Petition (C) No. 12083 of 1984.

(2.) The Civil Appeal No. 1921 of 1984 has been preferred by the appellants against the judgment of the High Court of Punjab and Haryana in FAO No. 170 of 1972 dated 2-6-1982. The High Court, by the said judgment, confirmed the Award of the Sikh Gurudwara Tribunal, Punjab dated 20-1-1972 in Petition No. 143 of 1963 whereby the claim of the appellants being successors of one Bhai Arjan Singh filed under S. 5(1) of the Sikh Gurudwaras Act, 1925 (hereinafter called the 'Act') was partly allowed and partly dismissed.

(3.) The civil appeal arising out of S.L.P. (C) No. 12083 of 1984 is filed against the order dated 10-7-1984 in FAO No. 44/75 and that relates to possession under S. 25 of the Act. It is admitted that it depends solely on the result of CA No. 1921 of 1984.