RAM KUMAR AND ORS. Vs. SUMAN SHARMA AND ORS.
LAWS(P&H)-2014-9-205
HIGH COURT OF PUNJAB AND HARYANA
Decided on September 16,2014

Ram Kumar And Ors. Appellant
VERSUS
Suman Sharma And Ors. Respondents

JUDGEMENT

- (1.) In order to appreciate the controversy involved in this case, pe-degree table reflecting relationship between the parties is necessary to be noticed : JUDGEMENT_205_LAWS(P&H)9_2014_1.html
(2.) The other Civil Suit No.252 was filed by three daughters of Maninder Dass, namely, Anush Sharma, Sudesh Kumari and Ranjita Kumari against Suman Sharma, Abhinav Sharma, Ram Kumar, Sham Kumar and Jaspal Kaur. In this suit, they have claimed 1/6th share in the property left behind by Maninder Dass, by way of natural succession. This suit would be called the second suit.
(3.) Both the suits were pending. Learned counsel for the petitioners has submitted that in the second suit, the evidence of the plaintiffs is already over and while examining DW-1 to DW9 their affidavits in their examination-in-chief are exhibited and the original documents are tendered but the defendants deferred the cross examination.;


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