LAWS(DLH)-1989-10-10

HARI KRISHAN GUPTA Vs. JAI KRISHAN DASS

Decided On October 06, 1989
HARI KRISHAN GUPTA Appellant
V/S
JAI KRISHAN DASS Respondents

JUDGEMENT

(1.) This family litigation has a chequered history. In order to appreciate the controversy between the parties it is necessary to give a brief resume of part litigation, pending suits and the facts.

(2.) Lala Girdhar Lal was son of Lala Panna Lal. There was a Joint Hindu Family of 'Panna Lal Girdhar Lal' which owned joint family business and properties, Lala Girdhar Lal had six sons, one of them being Bal Krishan Dass. Hari Krishan, Jai Krishan Dass, Brij Krishan, Chander Krishan and Avtar Krishan are sons of Bal Krishan Dass.

(3.) On 1st April 1976 three suits were filed by Hari Krishan in this Court.