NAND KAUR Vs. DHARAM SINGH

JUDGEMENT

(1.) This judgment shall dispose of Regular Second Appeal Nos. 1566, 1819 and 1912 of 1979 as these appeals arise out of the same judgment and decree of the Additional District Judge dated 22.2.1979.

(2.) This is plaintiff's regular second appeal against the judgment and decree dated 22.2.1979 of Additional District Judge, Rohtak, whereby the judgment and decree of the trial Court was modified holding the gift deed in favour of the defendant to be a valid document thereby restricting the right of the plaintiff to share equally with the defendant in respect of the remaining property left by Sis Ram her father.

(3.) Smt. Nand Kaur filed a suit for declaration and possession in respect of the land left by father Sis Ram. According to the plaintiff, she is the only heir to succeed Sis Ram as Sis Ram had no son or other relation to succeed him. Since the defendant took possession of the suit land in the absence of the plaintiff though he had no right or title in the suit property, hence the present suit.