KASHMIRA SINGH Vs. NIRMAL SINGH

JUDGEMENT

(1.) At the time of arguments, Shri Gill made a very fair statement that the respondents shall not claim any interest, only on the basis of money deposited by them in consequent to the order, under challenge, in this revision petition (order dated 22.9.2001). They shall establish their title, as observed by Hon'ble the Supreme Court, in order dated 9.11.2000 (passed in Civil Appeal Nos.6303-04 of 2000 titled as Gurdit Singh (Dead) through LRs. & ors. v. Nirmal Singh and anr.), in separate proceedings, as per law. This statement satisfied Shri Kapoor, counsel for the petitioners. So far as determination of share of Gobind Mal is concerned, there is no dispute with regard to the same.

(2.) In view of facts mentioned above, this revision petition stands disposed of.

(3.) Copy of the order be given dasti on payment of usual charges.