MUKHTIAR KAUR Vs. DALIP KAUR

JUDGEMENT

(1.) This judgment is being rendered in RFA No. 993 of 1983, which would dispose of RFA No. 993 of 1983, RSAs Nos. 306, 2249 of 1984, 3325 of 1985, Civil Revision No. 271 of 1988 and Civil Revision No. 3412 of 2000. These cases are being disposed of by a common judgment as the inter-connected matters relating to the members of the family, who are parties in respective cases have been arrayed accordingly and that the basic dispute relates to right of inheritance or devolution of property belonging to "Midda Singh". The facts which are common to all are being noticed from R.F.A. No. 993 of 1983, which are as hereunder and that the nature of proceedings and the reliefs claimed are being spelt out separately :

(2.) It shall be apposite to notice the pedigree table of the family which is locked in multifarious judicial proceedings initiated amongst themselves :-

(3.) It is admitted case that Sucha Singh and Midda Singh two brothers inherited property of their father Gula Singh in equal half share. However, Midda Singh died in the year 1964 and that his wife Punjab Kaur died in the year 1965. There was no issue born out of this wedlock. Sucha Singh died in the year 1975. Jai Kaur wife of Sucha Singh died in the year 1982. Mukhtiar Singh son of Sucha Singh died in the year 1992 and his wife Smt. Dalip Kaur had died in 1988. Bogha Singh son of Sucha Singh died in 1998. The total land held by both the brothers namely Sucha Singh and Midda was 104 Bighas and 11 Biswas. Out of this land 79 Bighas and 16 Biswas was acquired by the Government and the compensation was accordingly awarded.