JAIPAL Vs. VIDHYA DEVI

JUDGEMENT

(1.) By this judgment, RSA Nos.5136, 5137 of 2014 and RSA Nos.600 and 646 of 2015, shall stand disposed of as four suits filed by the respondents have been disposed by a consolidated judgment passed by the trial Court as well as by the First Appellate Court. Counsel for the parties are also agreed that these appeals can be conveniently disposed of by a common judgment as the issues which require consideration are common.

(2.) In the considered opinion of this Court, the following substantial questions of law arise for determination:-

(3.) It is admitted case of the plaintiffs-respondents that Surat Singh who was also having three sons and one daughter further also entered into a family settlement 20-30 years before filing of the suit and the property was partitioned amongst three sons and Surat Singh, equally. Thus, each of the son and father Surat Singh became owners of 1/4th share in the property which came in the hands of Surat Singh.