TEK CHAND Vs. KIMTU DEVI

JUDGEMENT

(1.) These two OSAs arise out of Commercial Suit no.34 of 2018 on the file of this Court. The plaint in the suit

(2.) The said suit was filed by the 1st respondent/plaintiff in both matters to declare that she is the lawful owner in possession of the suit property. She also challenged an order dt. 19/7/2018, passed by the Deputy Commissioner, District Kullu, Himachal Pradesh (3rd respondent in OSA no.1 of 2023 and one of the appellants in another OSA e-Filing No.EC-HPHC01-00150-2023). The 1st respondent/plaintiff contended that the said order is without any force of law and has no bearing on her rights. She further sought a decree for Rs.20.00 lacs alongwith costs.

(3.) The 1st respondent claimed in the suit that she is the daughter of one Sh. Gehru; that the father of Sh. Gehru was a big landlord owning large amount of land of 100 bighas; and that after the death of his father in 1956, Sh. Gehru, being the only son, inherited his entire estate under the law then in force. She pleaded that though Sh. Gehru was deaf and dumb and was under legal disability, the property was managed by his mother during his life time.