RAJ KUMARI Vs. SURINDER PAL SHARMA
LAWS(SC)-2019-12-108
SUPREME COURT OF INDIA
Decided on December 17,2019

RAJ KUMARI Appellant
VERSUS
Surinder Pal Sharma Respondents

JUDGEMENT

S. Abdul Nazeer, Sanjiv Khanna,JJ. - (1.) Leave granted.
(2.) On account of migration to Delhi on partition, Harbans Lal being a displaced person had vide application dated 13.04.1958, marked as Exhibit DW-1/P-3, applied for a two room accommodation at Gur Mandi, Civil Lines, Delhi with the Municipal Corporation of Delhi. This application records that Harbans Lal was a shopkeeper, Suhagwanti was his wife and Madan Lal, Puran Kumari, Surinder Kumar and Baby were his children. Madan Lal was described as being in service and all other children were described as dependants.
(3.) Harbans Lal died in 1965.;


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