JANA Vs. HAJA

JUDGEMENT

(1.) LASSO Malik had two daughters, Mst. Jana and Mst. Haja. Mst. Jana, the elder daughter, claims to be the exclusive and absolute owner of the properties left by Lasso Malik, being her dukhtere -khana -nashin, whereas Mst. Haja, the younger one, seeks half share in the properties of her father, on the basis of a Will executed by him on April 3, 1964.

(2.) MST . Haja, respondent No.1, had accordingly filed a suit for permanent injunction for a direction to the petitioners to refrain from depriving her from her share of the landed property and house belonging to late Lasso Malik, in the Court of Munsiff, Banihal.

(3.) MUNSIFF , Banihal transferred this suit to Collector, Agrarian Reforms, Ramban, who vide his order of April 11, 1984, allowed it and declared Mst. Haja, respondent No.1 entitled to half share in the properties of her father in terms of his Will.