L.N.MITTAL,J. - (1.) ALLOWED as prayed for.
(2.) DEFENDANT no. 12 Gian Chand has filed this second appeal, after having lost in both the courts below. Respondent no. 1 � plaintiff Bala Devi filed suit against appellant and proforma respondents no. 2 to 15. The dispute relates to inheritance of Amar Singh. Claim of the plaintiff is that she is daughter of Amar Singh. It was also alleged that Amar Singh had not been heard of since the year 1969 when he was declared as deserter from the Army. Amar Singh was thus presumed to have died. Santra defendant no. 1 was wife of Amar Singh. She performed kareva marriage with Amar Singh's brother Ajit Singh who has also since died. The plaintiff claimed share in the suit land as one of the natural heirs of Amar Singh.
(3.) SUIT was contested by defendants no. 1 to 8, 10 and 11 whereas defendants no. 9, 12 and 13 were proceeded ex parte.;