SIRI CHAND Vs. RAM GOPAL

JUDGEMENT

(1.) By this order, RSA No. 407 and 1550 of 1995 which are arising out of common judgment and decree dtd. 16/12/1994 passed by Additional District Judge, Sirsa are hereby disposed of. For the sake of brevity and convenience, facts are borrowed from RSA No. 407 of 1995. With respect to distribution of land of one relative (Rampat) who died issueless, parties are contesting since 1976 and it is second round of litigation before this court. In RSA No. 407 of 1995, there are three appellants namely Siri Chand, Madan and Wazira who are real brothers. In RSA No. 1550 of 1995, there are two appellants namely Smt. Biro and Inder Singh. Puran Singh is centre point of litigation because on the one hand there are cousins i.e. Wazira, Madan, Siri Chand of Puran Singh plus brother/sister i.e. Inder Singh & Biro of Puran Singh and on the other hand are his sons namely Angand, Sispal, Jagdish and Ram Gopal.

(2.) The appellants through instant second appeal are seeking setting aside of judgment and decree dtd. 16/12/1994 whereby Additional District Judge, Sirsa has reversed judgment and decree dtd. 12/2/1990 passed by Senior Sub Judge, Sirsa and further declared compromise decrees dtd. 1/5/1980 and 6/8/1985 illegal, null and void and not bindings on the rights of plaintiffs/appellants therein.

(3.) Before adverting with the issues involved and arguments of both sides, it would be inevitable to look at pedigree of the disputing parties. The pedigree table is reproduced as below:-