LAWS(DLH)-2011-10-92

DHARAMWATI Vs. SATBIR SINGH

Decided On October 31, 2011
DHARAMWATI Appellant
V/S
SATBIR SINGH Respondents

JUDGEMENT

(1.) APPELLANTS, Dharamwati and Manohari Devi are real sisters. They are the daughters of late Chandgi Ram. Their grandfather, late Rai Singh, was blessed with two sons named Chandgi Ram and Akhey Singh.

(2.) CHANDGI Ram and Akhey Singh were the joint owners, in possession, of two properties, the first comprised in Khasra No.164 (3-19) which was assigned Municipal No.84 village Adhchini and the second being plot ad-measuring 153 sq.yd. assigned Municipal No.43 village Adhchini.

(3.) UPON the death of Smt.Gopali, her share was inherited by her four sons and four daughters.