CHANDER KANTA Vs. DAVINDER PARMAR AND ORS.

JUDGEMENT

(1.) Randeep Singh Parmar, legal heir of Smt. Chander Kanta (since deceased), daughter of Avtar Singh and sister of Kulbir Singh Parmar (respondent No. 15) and Sukhbir Singh @ Lakhbir Singh (respondent No. 16), challenges order dated 29.10.2015, allowing CWP -24409 -2014, whereby order dated 29.08.2014, passed by the Financial Commissioner, Punjab, remitting the matter to the Assistant Collector, Ist Grade Garhshankar, has been set aside.

(2.) Before narrating the facts, the contentions and recording our opinion thereon, it would be appropriate to point out that the land, in dispute, measuring 390 kanals and 06 marlas, though owned by the appellant and the private respondents, is in exclusive possession of Kulbir Singh Parmar and Sukhbir Singh @ Lakhbir Singh (respondents No. 15 and 16 respectively), real brothers of Chander Kanta. The property was originally owned by Raj Singh. After the demise of Raj Singh, the property was inherited by his sons in equal share. Avtar Singh, a son, on his death left behind a widow Gurbachan Kaur (who had also passed away), Balbir Singh a son (since deceased) represented by Davinder Kaur Parmar (respondent No. 1) and Jasveera Anoop Minhas (respondent No. 2), Gurdeep Singh (another son of Avtar Singh), has also passed away but is represented by Inderjit Parmar, Jasneera and Harminder Singh (respondents No. 4, 5 and 6 respectively). Sartajbeer Singh, Kulbir Singh and Sukhbir Singh (respondents No. 3, 15 and 16 respectively) are three sons of Avtar Singh (deceased) and a daughter Chander Kanta now deceased is represented by the appellant Randeep Singh Parmar.

(3.) The other private respondents namely Rabindra Raj Parmar (respondent No. 7), Bimla Roy Parmar (respondent No. 8), Suevera Mavis Willianmson (respondent No. 9), Romila Sarah (respondent No. 10) are the progeny of Ranvir Singh from his marriage to respondent No. 11 is the alleged divorced wife.