SHAKUNTLA DEVI Vs. GIAN CHAND

JUDGEMENT

(1.) The Regular Second Appeal in the States of Punjab, Haryana and Union Territory, Chandigarh is governed by Sec. 41 of the Punjab Courts Act, 1918 and not by Sec. 100 of the Code of Civil Procedure, 1908, as held by a five Judge Bench of the Supreme Court in Pankajakshi (Dead) thorough LRs Vs LChandrikaand others, (2016) 6 SCC 157.

(2.) This judgment shall dispose of three connected appeals bearing RSA No.1064 of 1995, RSA12001995 and RSA No.3 of 2003. The learned counsel representing the parties are ad idem that these three connected appeals can conveniently be disposed of by a common judgment.

(3.) In the considered opinion of the Court, the following questions of law require adjudication:-