BISNE RAM @ BISHE RAM Vs. BEDO AND OTHERS

JUDGEMENT

(1.) By this common order, I shall be disposing of six Regular Second Appeals bearing Nos. 2633, 3102 and 4490 of 2012, 2510, 2546 and 2547 of 2015 as these are connected R.S.As.

(2.) In RSA Nos. 2633, 3102 and 4490 of 2012, challenge is to the judgment passed by the Additional District Judge, Rohtak dated 17.03.201

(3.) Dispute in the present case is with respect to the succession of the property owned by Late Sh. Thambu Ram who died on 20.05.2002. The plaintiffs No. 1 to 3 namely Bedo, Sumitra and Santosh in Civil Suit No. 374/1 of 2003 are daughters of Late Sh. Thambu whereas plaintiff No. 4-Nirman is widow of Late Sh. Thambu. The defendants in the aforesaid civil suit are Ram Mehar, Akhe Ram and Bisne Ram, who are sons of Late Sh. Thambu.