FAQIR SINGH GANDA SINGH Vs. GURBACHAN KAUR

JUDGEMENT

(1.) IN order to appreciate the facts involved in this case it is necessary to set clown a short pedigree-table. HARA SINGH Kartar Singh Karam Singh Son Daughter Gurdevi Daughter Gurbachan Singh Gurbachan Kaur Plantiff No. 1. Plaintiff NO. 2.

(2.) KARTAR Singh and Karam Singh owned land In West Pakistan and on the partition of the country and during the communal riots that followed, Kartar Singh, his son and Karam Singh were murdered. The only persons who survived were Gurdevi, her son Gurbachan Singh, plaintiff No. 1 and Kartar Singh's grand-daughter, Mst. Gurbachan Kaur plaintiff No. 2.

(3.) IN India after the partition the persons who had left land in West Pakistan were allotted lands left by the Muslims in lieu of the lands left by them. The land which was left by Kartar Singh and Karam Singh in Pakistan was allotted to the fourth degree collaterals of Karam Singh who are appellants before me.