- (1.) Leave granted.
(2.) Applicability of Section 8 of the Hindu Succession Act, 1956 (the Act) to the facts of the present case is in question in this appeal which arises out of a judgment and order dated 14.11.2006 passed by a learned Single Judge of the Punjab and Haryana High Court whereby and whereunder the second appeal preferred by the appellant herein was dismissed.
(3.) One Bhima was the owner of the property. He died in the year 1972 leaving behind his son, Sant Ram and three daughters, Shanti, Manti and Shakuntala. Appellant, who is son of Sant Ram was born in the year 1977. He attained majority in the year 1995. The properties in suit were partitioned between Sant Ram and his sisters. Their names were mutated in the revenue records of rights. Their shares in the properties of the deceased Bhima were shown to be 1/4th each in the revenue records of 1973-74.;