DEV RAM JHAMI Vs. NIRMAL SINGH

JUDGEMENT

(1.) Different defendants in a suit have filed these two separate appeals against a common judgment passed by the learned First Appellate Court decreeing the suit filed by the plaintiff.

(2.) The parties would be referred to by their name.

(3.) The estate of Labhu Ram, who was unmarried and issueless, died on 20/4/1991, is in dispute. The plaintiff-respondent Nirmal Singh claims to be adopted son of Labhu Ram whereas defendants contest this fact and claim inheritance on the basis of natural succession. Munshi Ram, the common ancestor was having six sons, Labhu Ram, Lachhu Ram, Ramji Dass, Sarwan Ram, Arjan Dass and Ram Kishan(who had died earlier). One appeal has been filed by LRs of Ramji Dass, whereas the other appeal has been filed by the LRs of Lachhu Ram.