- (1.) By this order I will dispose of Criminal Misc. No.M-51469 of 2007 and Criminal Misc. No.M-618 of 2008.
(2.) The facts of the case reveal an unfortunate story of a family which once saw glory and now faces absolute dissipation of the same on account of one residential house bearing No.27, Sector 3A, Chandigarh. For the sake of convenience, the brief facts have been taken from Cr.M.No.M-51469 of 2007.
(3.) To understand the facts, one may briefly advert to the relationship of the parties involved to the litigation. AVM Harjinder Singh was admittedly the owner of the said house. His wife Beant Kaur and his sister-in-law Satwant Kaur (sister of Beant Kaur since deceased) are facing the allegations as set out in the complaint. Satwant Kaur was widowed early and she lived with Beant Kaur, her sister under the same roof with AVM Harjinder Singh. Shortly prior to his death, AVM Harjinder Singh allegedly gifted one-half of the house to Satwant Kaur, while the other half share remained with Beant Kaur on the strength of a will.;