ANIL MOHIL Vs. BIKRAM SINGH THAKUR

JUDGEMENT

(1.) BY this common judgment, both the above mentioned Regular Second Appeals and the Cross-objections filed in Regular Second Appeal No. 643 of 2000 are being disposed of together. Both the aforesaid Second Appeals were admitted vide Court's Order dated 24th April, 2001 on the following two substantial questions of law:-

(2.) CROSS -objections No. 308 of 2001 were admitted vide Court order dated 2nd July, 2001 but without formulating any substantial question of law. Vide a detailed judgment dated 4th April, 2003 a learned Single Judge of this Court considered the following question:-

(3.) THE facts giving rise to the filing of the present Appeals and the Cross-objections are that a property situated in Mohal Naya Bazar, Nahan was owned by one Rasal Singh at the relevant time. He had three sons, namely, Bikram Singh, Jairaj Singh and Anand Singh. Anand Singh was not traceable since 1951 and thus was presumed to have died. His share with respect to the property in question was inherited by the other two sons of Rasal Singh, namely, Bikram Singh and Jairaj Singh in equal shares.