BANT KAUR Vs. BALDEV SINGH
LAWS(P&H)-2014-7-591
HIGH COURT OF PUNJAB AND HARYANA
Decided on July 01,2014

Bant Kaur Appellant
VERSUS
BALDEV SINGH Respondents

JUDGEMENT

- (1.) This regular second appeal by appellants/plaintiffs is directed against the judgment and decree dated 10.10.1985 passed by learned Sub Judge Ist Class, Nabha (Patiala), whereby the suit for possession filed by the plaintiffs was dismissed as well as against the judgment and decree dated 16.02.1987 passed by learned Additional District Judge, Patiala, whereby the appeal preferred by the appellants/plaintiffs has also been dismissed.
(2.) Following pedigree table will illustrate the relationship of the parties: Attar Singh Dalip Singh Bant Kaur (widow) Bant Singh Bachan Kaur (widow) (pltff. No.1) (D. No.7) Baldev Singh Jagdev Singh Gurnam Singh Sukhdev Singh Choti Jaswinder Kaur (son) (son) (son) (deceased (daughter) married (D. No.1) (D. No.2) (D. No.3) unmarried (pltf. No.2) (daughter) son) Teja Singh Dalbara Singh Sher Singh Jarnail Kaur Amarjit Kaur (son) (son) (son) (daughter) (daughter) (D. No.4) (D. No.5) (D. No.6)
(3.) For convenience sake, reference to parties is being made as per their status in the civil suit.;


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