RAGHBIR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Banu Mal Aggarwal, resident of village Radaur, did not have any male issue. Through his will dated March 27, 1943, Banu Mal bequeathed his entire property to petitioner Raghubir Singh for limited life estate bereft of the power of alienation. After the death of Raghubir Singh the property was to devolve on the children and legal heirs of Banu Mal's daughter named Smt. Muni Devi.

(2.) Smt. Muni Devi daughter of Banu Mal married one Shri O.P. Gupta during the life time of her father. She gave birth to three sons named Pawan Kumar, ,Kamal Kumar and Vinod Kumar and to three daughters named Sneh, Veena and Chander Nirwani complainant. Banu Mal died on November 14, 1984.

(3.) Unmindfut of the restriction regarding want of power to alienate the property bequeathed to him by will, Raghubir Singh made a gift of 163 Kanals 13 marlas of land in village Rapri and another 103 kanals of land in village Kanjnu in favour of his grandson Gopal Dass on June 30, 1958, and sold 20 kanals 18 marlas of land in village Radaur to Budh Ram on June 22,1960.