MANMOHAN RAJ BINDRA Vs. BALRAJ BINDRA

JUDGEMENT

(1.) The present suit is filed for partition of the property as referred to in Annexure 'A' of the plaint. The relevant facts as detailed in the plaint relating to the history of the family, pending table and details of the property are referred to in paragraphs 1 to 6 of the plaint which may be reproduced as follows:

(2.) That the following is the pedigree table, which shows the relationship of the parties: MulkRaj Bindra Prithvi Raj Pal Raj Bindra Krishan s^ Bindra Defendant) Mohan Bindra (Defendant) (Deceased) (Deceased) Raj Mohini Bindra (Wife Plaintiff) Manmohan Asha Indu Suneela Raj Bindra (married) (Unmarried) (Plaintiff)

(3.) That in West Pakistan the Joint Hindu Family of which Shri Mulk Raj Bindra was the Karta, onwed properties, which belonged to the Joint Hindu Family. After migrating to India, claims for the property left in West Pakistan, were filed by the Karta of the family and the same were duly verified and sanctioned. The Joint Hindu Family also owned some agricultural lands in Pakistan and, in lieu thereof, land was allotted to the Joint Hindu Family District Jullundur, Punjab. Shri Mulk Raj Bindra died on 1.12.1954, and then his eldest son Shri Prithvi Raj Bindra became karta of the H.U.F.