MANJEET KAUR Vs. SUKHDEV SINGH

JUDGEMENT

(1.) These six suits arise out of a similar set of facts. The facts in the lead suit i.e. CS (OS) No. 1228 08 are, therefore, discussed in some detail. It may be mentioned that the Plaintiffs in all these suits are the same. Plaintiff No. 1 is Smt. Manjeet Kaur who expired during the pendency of the suit on 18th April 2010 and is represented by her legal reprsentatives ('LRs'). The applications for bringing on record the LRs of Plaintiff No.1 were allowed by the Court on 16th May 2013. Plaintiff No.2 is Smt. Surinder Kaur Srichawla. She is the divorced wife of Shri Ongkar Singh, the brother of Smt. Manjeet Kaur. Both Plaintiff No.1 Smt. Manjeet Kaur and late Shri Ongkar Singh, along with 9 other siblings were the children of late Shri Seth Narain Singh Chawla (father) and late Smt. Harjinder Kaur (mother). Plaintiff No.3 is Shri Amornthep Srichawla and Plaintiffs 4 and 5 are Ms. Orasa Srichawla and Ms. Orapin Srichawla. Plaintiffs 3, 4 and 5 are the children of late Shri Ongkar Singh and Plaintiff No.2 Smt. Surinder Kaur Srichawla.

(2.) Defendant No.1 in Suit CS (OS) No. 1228 08 is Shri Sukhdev Singh, one of the sons of late Shri Nirankar Singh Chawla and Smt. Harjinder Kaur. Defendant No.2 is Shri Purshotam Singh Chawla who is the son of late Shri Seth Narain Singh Chawla and late Smt. Harjinder Kaur. The prayers in all these suits are for declarations in respect of deeds of relinquishment dated 31st May 2005 executed by Defendant No.1 and his brother Shri Manjit Singh in favour of Defendant No.2 Shri Purshotam Singh Chawla in respect of the following three properties:

(3.) The points that arise for consideration in the suits have been summarised in an order dated 8th February 2010 passed by the Court which reads as under: