JUDGEMENT
M.A.A. Khan, J. -
(1.) -Heard.
(2.) Kamla-deceased was the widow of Hazari. Hazari was survived by one son named Balu and two daughters, Mangi and Munni. All the three were married. It appears that after the death of Hazari some immovable property of the family was sold and Rs. 50,000/- were deposited in the Fixed Deposit in the name of deceased. The deceased was also in possession of certain gold and silver ornaments.
(3.) Smt. Chandi is wife of Shri Balu, son of the deceased. It is alleged that Smt. Chandi wanted to have the movable property of the deceased who was bent upon to give the same to her daughters, Mrs. Mangi and Mrs. Munni.;
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