PARSHOTAM SINGH DEAD Vs. HARBANS KAUR
LAWS(SC)-1996-11-208
SUPREME COURT OF INDIA (FROM: PUNJAB & HARYANA)
Decided on November 18,1996

Parshotam Singh Dead Appellant
VERSUS
HARBANS KAUR Respondents

JUDGEMENT

- (1.) Leave granted.
(2.) We have heard learned counsel on both sides.
(3.) This appeal by special leave arises from the judgment of the High court of Punjab and Haryana at Chandigarh, made on 26/7/1995 in Rs. A No. 575 of 1995.;


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