HARMESH KAUR AND ORS. Vs. TARO AND ORS.

JUDGEMENT

(1.) Challenge in the present appeal has been directed against judgments and decrees passed by the Courts whereby suit filed by the respondent/plaintiff Harbhajan Singh (since deceased) represented by Taro and others was decreed to the following effect:-

(2.) The appeal preferred by Darshan Singh - defendant No.2 (since deceased) represented by his LRs against the judgment and decree passed by the trial Court did not find favour with the Additional District Judge (FTC), Ropar as the Appellate Court dismissed the appeal while affirming findings of the trial Court without variance.

(3.) The present litigation is a family feud as children of Sh. Sada Ram son of Shibbu have raised their warring claims in respect of suit land detailed in paras (a) to (f) of head-note of the plaint wherein the respondent/plaintiff Harbhajan Singh son of Sada Ram staked his claim on the premise that suit land is Joint Hindu Family Coparcenary Property of Sh. Sada Ram and plaintiff became entitle to share in the said land to the extent detailed therein being one of the members of the Joint Hindu Family and coparcenary of Sada Ram.