IQBAL KAUR Vs. WAZIR CHAND

JUDGEMENT

(1.) ONE Tilak Ram mortgaged his house situated at Barnala, which is the subject matter of the suit herein, to Kahanji Mal for a mortgage amount of Rs. 2500/ -. Tilak Ram having died, his son Sadhu Ram succeeded to his estate.

(2.) ON the other hand, Kahanji Mal having died, was succeeded by Moti Ram, his legal heir. Vide registered deed dated 18. 2. 2004 BK corresponding to 31. 5. 1947, Moti Ram sold mortgagee rights in the said house to Shambu Nath for Rs. 2500/ -. On the death of Shambhu Nath, Om Parkash and Suraj Rani, his son and daughter respondent No. 2 and 3 respectively, succeeded to his estate.

(3.) ONE Gurmukh Singh was a tenant in the house in dispute under Shambhu Nath at a monthly rent of Rs. 15/ -. This Gurmukh Singh also died and was succeeded to by Gobind Kaur, his wife, Bhupinder Singh, Joginder Singh, Ranjit Singh and Devinder Singh his sons and Surjit Kaur, Gurdeep Kaur and Iqbal Kaur his daughters, jointly shows as defendant No. 1. Gobind Kaur widow of Gurmukh Singh having also died, her estate was succeeded to by the other heirs of Gurmukh Singh.