GURDRAWINDER SINGH Vs. BALWINDER SINGH

JUDGEMENT

(1.) Vide this judgment, RSA No.2071 of 2013, RSA No.3571 of 2013, RSA No.1669 of 2017, RSA No.1974 of 2017 and RSA No.5359 of 2017 shall stand disposed of as the dispute is interrelated and the parties are also common.

(2.) In the considered view of this Court, the following questions of law needs determination:-

(3.) It is an unfortunate litigation between the closely related parties who are spending their time and money in the Courts rather than doing some constructive work. However, this Court being duty bound proceeds to decide the litigation. The inter se relationship between the parties can be understood from a short pedigree table which is extracted as under:-