VINEY MITTAL, J. - (1.) The appellant is the legal representative of deceased Khilandi Bai.
(2.) The plaintiff has lost concurrently before the two courts below. She filed a suit for declaration to the effect that as mother of deceased,Smt.
(3.) Laxmi Rattan, she is entitled to inherit and receive all the service benefits of the deceased and was also entitled to family pension etc. The plaintiff claimed that Laxmi Rattan was the daughter of the plaintiff and had joined Lecturer in the Language Department,Haryana on November 25,1968. She died as an unnatural death on September 23,1992.;