CHARAN SINGH Vs. BISSI

JUDGEMENT

(1.) This appeal has been filed by the defendant-appellants. The facts giving rise to the appeal are as under :

(2.) The following pedigree table would facilitate to appreciate the controversy between the parties :

(3.) Smt. Bissi (since deceased now represented through her legal representatives) filed a suit for possession of 1/6th share in 126 kanals 5 Marlas of the land in dispute. Diwan Singh was owner of 1/3rd share of 126 Kanals 5 Marlas. Diwan Singh died issueless on 21.3.1975. After the death of Diwan Singh, his share was mutated in favour of the defendant-appellants. Smt. Bissi since deceased, filed this suit claiming half share in the estate of Diwan Singh being the real sister.