AIR 1967 PUNJAB AND HARYANA 353 ::1966 CurLJ 723 ::(1967) 69 Pun LR 48 ::ILR (1967) 1 PunjHar 383

Punjab And Haryana High Court

Hon'ble Judge(s): D. Falshaw , C.J. AND H. R. Khanna , J

Hindu Law - Joint family - Ancestral property - Son granted proprietary rights in certain land in India in lieu of land abandoned by his father in Pakistan consequent on partition of country - Land held by father was ancestral qua his son and the son was not required to make any payment for proprietary rights granted to him in lieu of that land - Held land granted to son was also ancestral qua the son.57 Pun Re 1910 and AIR 1918 Lah 141 and (1921) 63 Ind Cas 719 (Lah) and (1901) 3 Pun LR 1901, Rel. on.ILR (1960) 1 Punj 47, Disting.S.A. No. 1440 of 1963, D/-26-07-1965 (Punj), Affirmed.S.A. No. 1440 of 1963, D/-26-07-1965 (Punj), Affirmed. (Para 5 6)