TIKKA SINGH Vs. PARAMJIT KAUR

JUDGEMENT

(1.) VIDE this judgment, RSA Nos. 185 and 340 of 2007 would be disposed of as these have arisen out of same civil suit.

(2.) PLAINTIFF Paramjit Kaur filed a suit for declaration, which was decreed by the Civil Judge (Jr.Divn.), Ludhiana vide judgment and decree dated 26.8.2003 to the effect that plaintiff and defendant No. 1 Surjit Kaur being only legal heirs of deceased Babu Singh are legally entitled to inherit his property in equal shares. In appeal filed by defendant Nos. 2 and 3, the said judgment and decree were upheld by the Additional District Judge, Ludhiana vide judgment and decree dated 6.10.2006. Hence, the present appeals by defendants No. 2 and 3 (RSA No. 185 of 2007) and legal heirs of defendant No. 1 (RSA No. 340 of 2007).

(3.) ON the pleadings of the parties, following issues were framed by the trial Court : -