REGENT COMPUTRONICS PVT. LTD.

DHAN Appellant

V/S

BHAN KAUR Respondents

Referred Judgements :-

GRAM PANCHAYAT GARHI BRAHMANA V. PURAN SINGH [REFERRED TO]
ABHE SINGH ETC. V. ZILE SINGH [REFERRED TO]
GUGAN V. JAGAT SINGH [REFERRED TO]
HAZARA SINGH V. BALWINDER KAUR [REFERRED TO]
NANAK V. AHMAD ALI [REFERRED TO]
HARICHAND V. MST. BACHAN KAUR [REFERRED TO]
BABU SUKHRAM SINGH V. RAM DULAR SINGH [REFERRED TO]
STATE OF PUNJAB VS. NATHURAM [REFERRED TO]
MUNICIPAL BOARD LUCKNOW MUNICIPAL BOARD LUCKNOW VS. PANNALAL BHARGAVA:SUNDERLAL GUPTA [REFERRED TO]
MADAN NAIK DEAD VS. HANSUBALA DEVI [REFERRED TO]
SWARAN SINGH PURAN SINGH VS. RAMDITTA BADHAWA DEAD [REFERRED TO]
KARTAR KAUR VS. DHAN KAUR [REFERRED TO]
HARDIAL SINGH VS. BAGGA SINGH [REFERRED TO]

JUDGEMENT

(1.) This judgment will dispose of S.A.O. No. 74 of 1979 and Civil Revision No. 612 of 1980 which arise out of the same judgment of the District Judge, Sangrur dated 16th Nov., 1979.

(2.) The following pedigree-table will be helpful in appreciating the facts of the case:

(3.) Ram Ditta was the owner of the land in dispute. He died about 7/8 years back issueless and widowless. It is alleged that defendant No. 1 Jangir Singh entered into its forcible possession. The plaintiff is the sister's daughter of Ram Ditta. Smt. Punjab Kaur, her mother, died while she was 2/3 years of age. After the death of her mother it is alleged, she was adopted by Ram Ditta who brought her up as his daughter. Thus the plaintiff was his only legal heir.

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DHAN Vs. BHAN KAUR

Referred Judgements :-

JUDGEMENT

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