CHANDER Vs. SEWA SINGH

JUDGEMENT

(1.) FAKIRIYA had two sons and four daughters. Sewa Singh and Devi Singh were his sons, whereas, Chander, Savitri, Ram Pati and Krishna were his daughters. After his death, he was survived by his widow Bhaga.

(2.) SEWA Singh filed a suit claiming certain ownership rights in the property of his father Fakiriya. The aforesaid suit was decreed on 1.2.1975. Sewa Singh was declared owner of the property of Fakiriya, which would have gone by succession to his daughters, on the basis of the judgment and decree dated 1.2.1975, a mutation in the revenue record was entered on 13.3.1975, depicting his ownership in terms of the judgment and decree dated 1.2.1975.

(3.) IN the suit filed by the plaintiffs, the following issues were framed :