NAVDEEP KAUR Vs. GURCHARAN KAUR

JUDGEMENT

(1.) This is a revision by petitioners Navdeep Kaur and others (then defendants) against Gurcharan Kaur (plaintiff before the trial Court) challenging an order dated 17.11.2018 (Annexure P7) of the Court of learned Civil Judge (Junior Division), Tohana whereby the application for leading additional evidence in rebuttal by the plaintiff stood allowed subject to payment of Rs.2,000/- as costs.

(2.) Upon hearing Mr. Rajinder Kumar Singla, Advocate for the petitioners; Mrs. Kulwant Kaur Kahlon, Advocate representing respondent No.1 and perusing the records of the case.

(3.) The plaintiff (respondent herein) Gurcharan Kaur happens to be widowed mother of deceased Gurpreet Singh, the latter happens to be husband of Navdeep Kaur and father of Har Roop Singh and Sursewak Singh (now petitioners). It is consequent upon the death of Gurpreet Singh on 23.02.2011 a dispute over the property between the family ensued whereby the mother of the deceased instituted suit for declaration to the effect that she is owner in possession of agricultural land detailed in the head note of the plaint by way of inheritance of her deceased son being class one heir under the Hindu Succession Act, 1956 to the extent of her share detailed therein.