LEKH RAJ Vs. KIRNA

JUDGEMENT

(1.) CM Nos.963-C & 1453-C of 2010

(2.) This is defendant's second appeal challenging the judgment and decrees of the courts below whereby suit of the respondent-plaintiff for declaration to the effect that she is entitled to inherit the property in dispute of her deceased husband, Mangat Ram, along with her mother-in-law (Satya Devi) in equal shares and the order dated 19.10.2003 passed by the AC 1st Grade, Tohana and the dated 19.10.2004 passed by the Collector, Fatehabad were illegal, was decreed.

(3.) The claim of the respondent-plaintiff in the civil suit was that she being the widow of Mangat Ram, had a right to inherit his property along Satya Devi, mother of deceased Mangat Ram, in equal shares being class-1 heirs of the deceased under Section 8 of the Hindu Succession Act.