HUKAM CHAND Vs. UOI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 13.4.1998 passed by the learned Addl.District Judge deciding the reference under Section 18 of the Land Acquisition Act, 1894.

(2.) The appellant has urged that he is also entitled to 1/18th share of Smt.Shakuntala, wife of his deceased brother Sh.Bhim Singh. It may be pertinent to mention that by order dated 29.3.1989 Mr.R.K.Sain, Addl.District Judge passed the order which reads as under:-

(3.) This order has been passed after recording the statement of Smt.Shakuntala, wife of Tara Chand, r/o Village Saharanpur in which she had mentioned that she was married to Bhim Singh and after his death she had gone for the second marriage with Tara Chand and she categorically mentioned that she has no claim to the share of her first husband Bhim Singh. It is also stated that the appellant has no other brother.