DUNI CHAND Vs. VIKRAM SINGH

JUDGEMENT

(1.) Both the above appeals assail the correctness of the judgment and order dtd. 29/3/2017 passed by the High Court of Himachal Pradesh whereby the RSA No.392 of 2005 titled Vikram Singh and others Vs. Tota Ram (since deceased) through LRs was partly allowed and the judgment and decree passed by the First Appellate Court was partly upheld and partly set aside.

(2.) Relevant facts in brief giving rise to the present appeals are as under:

(3.) The Will dtd. 12/12/1988 was denied. According to them, the entries in the revenue records were made after due verification. They also claimed to be in possession of the land purchased by them. Separate written statements were filed by defendant nos.1 and 2 on same lines as of defendants 4 and 5. Dharni Devi, Defendant no.3, filed a written statement admitting the claim of the plaintiff and also the Will dtd. 12/12/1988.