SHANTA DEVI Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) Three ladies are claiming themselves to be the legally wedded wives of late Sh. Prem Chand and therefore entitled to his service benefits. Suit filed by one of them and opposed by the other two, has been decreed by the learned Trial Court. This decree has been affirmed by the learned First Appellate Court. Aggrieved, the other two ladies are before this Court by way of second appeal and cross objections.

(2.) The second appeal and the cross objections were admitted on 18.4.2013 on following substantial questions of law:-

(3.) Since both the questions of law are essentially based on pleadings & evidence led by the parties, therefore, the same is being discussed hereinafter:-