L.N.MITTAL,J. - (1.) ALLOWED as prayed for.
(2.) DEFENDANT no. 3 Jaswant Singh has filed this regular second appeal. Suit was filed by respondents no. 1, 2 and 6 herein as plaintiffs no. 2,3 and 5, by Harjit Kaur as plaintiff no. 4 (since deceased and represented by respondents no. 3 to 5 herein as legal representatives), and by Swaran Kaur plaintiff no. 1 and Ranjit Kaur plaintiff no. 6 (both since deceased and represented by respondents no. 1 to 6 as their legal representatives). In the suit, compensation of Rs. 8 lacs for murder of Maan Singh allegedly committed by defendants (appellant and proforma respondents no. 7 to 10) was claimed. Plaintiffs being wife, mother and sons and daughters of the deceased Maan Singh were his legal heirs. The plaintiffs alleged that the defendants murdered Maan Singh.
(3.) DEFENDANTS denied the plaintiffs' version. They denied that they had committed murder of Maan Singh. Various other pleas were also raised.;