KULDIP KAUR Vs. KULDIP KAUR AND ORS.

JUDGEMENT

(1.) The appellant is defendant No.1 in the plaint filed by respondent No.1. She has filed the present appeal impugning the judgments of the courts below whereby the suit of the plaintiff has been decreed. For facility of reference the parties will be referred to as per their status in the plaint.

(2.) The plaintiff had filed a suit for declaration to the effect that she is the owner of 1/5th share in the suit land and for restraining defendants No.1 and 2 from alienating the suit land in any manner to any person. Mesne profits were also claimed from the date of filing the suit till delivery of possession of the suit land to the plaintiff.

(3.) Plaintiff is the daughter of Sultan Singh. Defendant No.1 is the daughter- in- law of Sultan Singh being the widow of his son, Hardial Singh. Defendant No.2 is the widow of Sultan Singh. Defendants No.3, 4 and 5 are the daughters of Sultan Singh. The pedigree table is as under:-