DEVINDER KAUR Vs. AJIT KAUR SANDHU

JUDGEMENT

(1.) ADMITTED facts are that marriage between Kanwaljit Singh Sandhu and Smt. Kulvinder Kaur was solemnized in January, 1976. Kanwaljit Singh Sandhu was employed in Atlantic Merritime Service Ltd. , London. Smt. Devinder Kaur, appellant herein, is the mother of Smt. Kulwinder Kaur whereas Smt. Ajit Kaur Sandhu is the mother of Kanwaljit Singh Sandhu. Both the husband and wife died on 16. 2. 1990 as they were on board the ship which met with an accident at Lisbon Port and Sank.

(2.) VIDE sale deed Ex. PW4/6 dated 27th March, 1979 Kanwaljit Singh Sandhu had purchased a plot in the abadi of Waryam Nagar, Cool Road, Jalandhar City in the name of his wife Smt. Kulwinder Kaur.

(3.) AFTER their death Civil Suit No. 607 of 1984 for a decree of possession of the above said plot alongwith other property and recovery of Rs. 9314/- on account of fraudulent withdrawal from Saving Bank Account was instituted by Smt. Ajit Kaur Sandhu against Smt. Devinder Kaur and her sons Sukhwinder Singh and Major Rajinder Singh Dhillon. After contest, the suit was decreed by Shri I. S. Bajwa, Sub Judge Ist Class, Jalandhar vide his judgment and decree dated 1. 6. 1985.