VIJENDER SINGH Vs. NARINDER SINGH

JUDGEMENT

(1.) LATE Sh.Ram Chander S/o LATE Sh.Chippa was blessed with four sons named Dharamvir, Randhir, Narender and Yogender. He was blessed with two daughters, Shakuntla and Nirmla.

(2.) DHARAMVIR having died, Vijender claims to be his son and it is not in dispute that Raj Bala was his wife and thus they jointly claim a share in the properties which DHARAMVIR would have inherited on the death of Ram Chander if Ram Chander died intestate or alternatively if properties in the name of Late Sh.Ram Chander were Joint Hindu Family Properties.

(3.) CS(OS) No.1546/2009 filed by Vijender, Raj Bala and Randhir as co-plaintiffs seeks a declaration that the suit properties are ancestral and are liable to be partitioned as per the respective shares of the parties. A decree for permanent injunction against the defendants from dealing with the subject properties as also a claim for mesne profits has been laid.