BHAG SINGH Vs. JASKIRAT SINGH

JUDGEMENT

(1.) These civil appeals were directed against the judgment and order dated 14.05.2002 of the High Court of Punjab and Haryana at Chandigarh in R.S.A. Nos. 4 & 5 of 2001, in and by which the High Court, by separate orders, confirmed the findings recorded by both the Courts below and dismissed the second appeals.

(2.) Heard Mr. Manoj Swarup, learned Counsel for the appellant.

(3.) In view of the questions raised and the course which we are going to adopt, there is no need to refer all the factual matrix in both the second appeals. According to learned Counsel for the appellant, though substantial questions of law that arose for consideration before the High Court was to the validity of the Wills dated 07.12.1979 and 11.08.1986, the High Court without adverting to factual details, salient features and validity of those wills dismissed the second appeals without giving adequate reasons.