DALIP SINGH Vs. SUKHWINDER SINGH

JUDGEMENT

(1.) By this judgment, two appeals i.e. RSA No.1550 of 2006, 1746 of 2006 and a Civil Writ Petition No.19994 of 2017 shall stand disposed of as counsels for the parties agree that these three cases can conveniently be disposed of by a common single judgment. In fact, parties are also common and dispute between the parties is inter-linked.

(2.) RSA No.1550 of 2006 has been filed by defendant nos.1 and 2, whereas RSA No.1746 of 2006 has been filed by the plaintiffs in one of the suit. Two suits were filed, one by Mann Kaur etc. and other by Smt. Jasbir Kaur claimed to be adopted daughter but failed to prove before the courts below and she has not come up in appeal.

(3.) Dispute in the present case is with regard to the estate of late Smt. Sant Kaur, who died issueless. She inherited the property from her husband Piara Singh. It would be appropriate to draw a pedigree table in order to understand inter-see relationship between the parties. Suchhet Singh | -------------------------------------------------------------------------