CHANAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) CHANAN Singh was the owner of land measuring 11 Kanals 4 Marias, This land was acquired by the Union of India for Bhatinda Cantonment. The compensation amounting to Rs. 59979. 06 paise relating to this land was deposited by the Union of India in the Court of Additional District Judge, Bhatinda. Out of this amount, Chanan Singh was entitled to Rs. 37845. 96 paise whereas the other claimants namely, Gurdev Kaur etc. were entitled to rupees 22133. 10 paise. Chanan Singh died before the amount could be disbursed to him. He left behind Harnam Kaur widow, Kara ail Singh Nachhattar Singh, Gian Singh and Sukhmander Singh sons and Joginder Kaur daughter. Sukhmander Singh also died leaving behind his mother Harnam Kaur and widow Harnam Kaur, Karnail Singh, Nachhattar Singh, Gian Singh, Joginder Kaur and Harbans Kaur filed an application in the Court of Additional District Judge Bhatinda praying therein that the amount deposited by the Union of India as against the claim of Chanan Singh (deceased) be disbursed to them as they were the only heirs of Chanan Singh.

(2.) NOTICE of this application was given to the Union of India but no reply was filed.

(3.) LEARNED Additional District Judge after discussing the evidence produced on record came to the conclusion that afer the death of Chanan Singh, Harnam Kaur, Karnail Singh, Nachhattar Singh, Gian Singh, Joginder Kaur and Hirbans Kaur applicants were the legal representatives of Chanan Singh (deceased ).