KARTAR SINGH Vs. BAKSHISH KAUR ALIAS KARTARI

JUDGEMENT

(1.) BUT for an ancillary question of law to be dealt with in the latter part of the judgment, the only question of law that arises for decision in this Regular Second Appeal is as to whether the evidence adduced on the record by Smt. Kartari Defendant, to establish her relationship with Narain Singh, the last male -holder of the property, satisfied the requirement of the provisions of Section 50 of the Indian Evidence Act.

(2.) TO appreciate the import of the question posed above, only a few relevant facts constituting the background of the case deserve. to be noticed. One Narain Singh was the last male -holder of the property in dispute. He is alleged to have died sometime in the year 1962 and on his death, his estate including the property in dispute was mutated in equal shares in the name of Plaintiff. Tartar Singh and Smt. Bakshish Kaur alias Kartari Defendant, they being his son and daughter, respectively.

(3.) THE suit was contested by Smt. Kartari who alleged herself to be the daughter of Narain Singh and sister of Kartar, Singh, Plaintiff.