KHIROD CHAND SIKHDAR Vs. BABU LAL SIKHDHAR

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) These are two revision petitions arising out of a suit being Suit No. 298/2008 titled Pushpa Rani & Ors. v. Union of India & Ors., before the Ld. Civil Judge, Tis Hazari West, Delhi, (hereinafter "Trial Court") which was filed by one Smt. Pusha Rani/Plaintiff No.1 - claiming to be the wife of Late Shri Khirod Sikhdar - and her four children namely Babu Lal Sikdar, Dhrity Sikhdar, Anita Sikhdar and Mamta Rani. The suit was filed against the Defendants therein being, the Union of India, through Secretary (Home), Commissioner of Police and SHO, PS, Model Town, for declaration and consequential reliefs.

(3.) The case of the Plaintiffs/Respondent Nos.1-4 (hereinafter "Plaintiffs") was that they are family members of Shri Khirod Sikhdar, who has been missing for more than 7 years. Thus, a decree of declaration was sought before the Trial Court, in the following terms: