KULWINDER KAUR Vs. SUKHPAL KAUR

JUDGEMENT

(1.) Challenge in the present appeal has been directed against concurrent findings recorded by the courts whereby suit for declaration, recovery and permanent injunction filed by Sukhpal Kaur, mother of late Harpreet Inder Singh claiming l/3rd share in movable and immovable assets of Harpreet Inder Singh, has been decreed to the following effect:-

(2.) The appellants are the widow and minor daughter of deceased Harpreet Inder Singh. In para 8 of the grounds of appeal, it has been mentioned that they are confining their claim only regarding bank account which was joint of appellant No. 1 and her husband and not in respect of any other property.

(3.) Counsel for the appellants would concede that the present appeal is limited to the aforesaid extent. It is argued that since the account in which there was approximately Rs. 4,00,000/- as outstanding balance was in the joint name of appellant No. 1 and her late husband, the respondent-plaintiff cannot assert her right to have l/3rd share qua money lying in the said account.