OM PRAKASH Vs. SHIV KUMAR

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment of the Himachal Pradesh High Court dated 28.5.1999 in RSA No. 99 of 1992.

(2.) Heard learned Counsel for the parties and perused the record.

(3.) The plaintiff-respondents filed a suit for possession of the land in question alleging that one Smt. Ram Ditti, widow of Data Ram was owner in possession of the said land and she died issueless in October, 1983 leaving behind the predecessor-in-interest of the plaintiffs as the only heir. It is alleged that the defendant-appellants had got a false and fabricated Will purporting to be of Smt. Ram Ditti prepared and on that basis got mutation in the revenue record with the connivance of the revenue officials and also obtained possession.