PURAN CHAND Vs. BHOLI

JUDGEMENT

(1.) THE dispute of succession to the estate of Smt. Kishan Dei between father and daughters has reached this Court in second appeal. The appellant - father has lost in both the Courts below.

(2.) THE facts, in brief, are that appellant had filed a suit for declaration with consequential relief of permanent prohibitory injunction against respondents regarding the land described in the plaint. The pleaded case of the appellant is that he solemnized his marriage with Smt. Kishan Dei and is having respondents 1 to 5 daughters from Smt. Kishan Dei, who inherited suit land from her father Nanda. Smt. Kishan Dei died intestate on 15.05.1998 leaving behind appellant and daughters respondents 1 to 5.The appellant is entitled to inherit the estate of Smt. Kishan Dei along with respondents 1 to 5 to the extent of 1/6th share. Whether the reporters of the local papers may be allowed to see the Judgment? Yes

(3.) THE respondents were served, they put in appearance through Advocates, but did not file any written statement. The appellant appeared his own witness as PW - 1 and relied documents Ex. P - 1 to P - 4. He admitted that Smt. Kishan Dei got the suit land from her father Nanda by way of inheritance.