RAM NIWAS @ KEHAR SINGH Vs. BIMLA @ KESHAR

JUDGEMENT

(1.) Learned counsel for the parties have been heard at length.

(2.) The present appeal is filed against the judgment and decree dated 02.09.2013 passed by the learned District Judge, Family Court, Hisar, whereby the suit filed by the present appellant for declaration that he is the only legitimate son and heir of Maman son of Neki and that the respondent is not the daughter of Maman, was dismissed.

(3.) The suit was brought by the appellant/plaintiff on the averments that there was one Bakhtawar, who had two sons namely Neki @ Sibba and Sahi Ram. Maman, father of the appellant, was grandson of Sahi Ram and appellant was his only son. For convenience, the pedigree table incorporated in the plaint is reproduced below:- <FRM>JUDGEMENT_990_LAWS(P&H)5_2014_1.html</FRM>