PARAS RAM Vs. SITA RAM

JUDGEMENT

(1.) These three Regular Second Appeals are being disposed of by a common judgment as the same substantial questions of law are involved in all of them. Facts of all the three cases are similar.

(2.) Late Shri Paras Ram, now represented by his legal representatives, Param Chand and others filed three civil suits challenging three separate sales/alienations of immovable property made by late Smt. Dev Nandi and late Shri Karam Chand, in favour of three different persons, namely, Sita Ram, Brahma Nand and Mangal Chand, in the year 1976.

(3.) It was alleged that the suit property was initially owned by one Gurdev resident of village Shakoli, Kothi and Tehsil Udaipur, District Lahaul and Spiti. On his death, the property was inherited by his son Parma. Parma had four sons, namely deceased plaintiff Paras Ram, Karam Chand, the vendor, Chaine Ram, husband of vendor Dev Nandi and one Karam Singh. On death of Parma, the two surviving sons and the widows of Chaine Ram and Karam Singh, inherited the estate of Parma, in equal shares, i.e. each getting 1/4th share.