FATEH JANG SINGH CHAHAL Vs. VARINDER KAUR MANN

JUDGEMENT

(1.) The present judgment disposes of four Regular Second Appeals, the details whereof are set out herein below.

(2.) ***

(3.) The dispute in all the aforesaid appeals arises inter se amongst real siblings - the children of late Sardar Daljeet Singh Chahal, Advocate of this Court, who expired on 17/10/2006. He was survived by one son, namely, Fateh Jung Singh Chahal, and five daughters, namely Naresh Sandhu, Daljinder Kaur Boparai, Indira Gill, Varinder Kaur Mann and Sonu Mann, who constitute his natural Class-I legal heirs under the Hindu Succession Act, 1956, his wife having pre-deceased him in the year 1992. All the children were married by late Sardar Daljeet Singh Chahal during his life time.