INDER SINGH Vs. SUMITRA

JUDGEMENT

(1.) This judgment shall dispose of RSA Nos.2939 and 3018 of of 2008 arising from a suit.

(2.) In the considered opinion of this court following substantial questions of law arise for consideration.-

(3.) On the death of Chandan, mutation of the property which is in three small parts situated in three adjoining different villages was sanctioned in favour of wife-Dharmo and three daughters-Basanti, Vidya and Ishwanti.