DALJIT SINGH Vs. INDER KAUR

JUDGEMENT

(1.) In civil suit No. 204 of 1951 Shrimati Inder Kaur claimed possession of one-fourth share of 80 Kanals 13 marlas of land. In that suit defendant Nos. 2 to 4 pleaded that Shrimati Inder Kaur was not a heir of Sohan Singh deceased. That suit failed and was dismissed with costs on the 15th February, 1952.

(2.) From the decree passed in civil suit No. 204 of 1951. Shrimati Inder Kaur appealed to the Court of the Senior Subordinate Judge.

(3.) In allowing the appeal the Senior Subordinate Judge has found that Shrimati Inder Kaur was entitled to one-fourth share in the land in suit. On that finding the Senior Subordinate Judge has set aside the judgment and the decree passed by the court of first instance and decreed the plaintiff's suit with costs throughout.