REGENT COMPUTRONICS PVT. LTD.

Sonia Gupta Appellant

V/S

JATINDER KUMAR Respondents

Referred Judgements :-

GURBAKSH SINGH V. JAGAT SINGH [REFERRED TO]
JAGAMINDER KAUR V. RAJDIP KAUR @ NITU [REFERRED TO]
BALVINDER SINGH V. BALBIR SINGH [REFERRED TO]
JAGDEV SINGH V. DARSHAN SINGH [REFERRED TO]
PAPPU @ RAI SINGH V. SMT. CHANDER WATI [REFERRED TO]
R.V.E. VENKATACHALA GOUNDER V. ARULMIGU VISWESARASWAMI AND VP TEMPLE [REFERRED TO]
JASWINDER SINGH V. RAJWANT KAUR [REFERRED TO]
BIRU RAM V. ROSHAN LAL [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
A RAGHAVAMMA VS. A CHENCHAMMA [REFERRED TO]
THIRUVENGADA PILLAI VS. NAVANEETHAMMAL [REFERRED TO]
K LAXMANAN VS. KKAYIL PADMINI [REFERRED TO]
PAWAN KUMAR VS. SURINDER PAL [REFERRED TO]
TEJINDER KAUR VS. KISHAN SINGH [REFERRED TO]

JUDGEMENT

(1.) This is plaintiff's revision preferred against the order dated 19.10.2015 passed by the trial Court by virtue of which her application for tendering examination-in-chief by way of affidavit of Narinder Khosla, in rebuttal, has been dismissed.

(2.) To adjudicate the issue involved, it is desirable to refer to the facts of the case.

(3.) The plaintiff-petitioner Sonia Gupta filed a suit against her brother and Estate Office, Chandigarh seeking joint ownership of H. No. 2040, situated at Sector 40 Chandigarh with her brother on the basis of natural succession. It was her case that the mother of the parties had died on 29.11.1987 and their father died intestate on 15.09.2008. Her plea was that both the siblings were entitled to half share in the property which was previously owned by their father. It was claimed that her request was not acceded to by the Department as a Will purported to be executed by her father was produced by dint of which her brother had claimed full ownership in the property. A challenge to the Will was also laid in the suit.

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SONIA GUPTA Vs. JATINDER KUMAR

Referred Judgements :-

JUDGEMENT

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