NIRMALJIT KAUR Vs. KULDIP SINGH

JUDGEMENT

(1.) By this judgment, Regular Second Appeal Nos.4665, 4666, 4667 and 4668 of 2010 shall stand disposed of.

(2.) In the considered opinion of this court, following substantial question of law arises for determination:-

(3.) Budha Singh was having 4 daughters and one son (Joginder Singh). He was owner of approximately 500 kanals of land. Joginder Singh married with late Smt. Chhinder Kaur. 2 daughters were born to the couple Nirmaljit Kaur and Parmajit Kaur. However, it is the case of the plaintiffs i.e. Daughters, Nirmaljit Kaur and Parmajit Kaur from first marriage that Joginder Singh thereafter started living with Mohinder Kaur and 2 sons were born, namely, Kuldip Singh and Gurmeet Singh. Mohinder Kaur (alleged second wife), Kuldip Singh and Gurmeet Singh are plaintiffs in the other 3 suits.