LAWS(CHH)-2018-9-126

SHIV NARAYAN Vs. JAIMANGAL

Decided On September 25, 2018
SHIV NARAYAN Appellant
V/S
Jaimangal Respondents

JUDGEMENT

(1.) The substantial questions of law involved, formulated and to be answered in the defendants' second appeal are as under: -

(2.) Whether the lower appellate court was justified in reversing the judgment and decree passed by the trial court in view of the evidence of DW-2, Mohan, regarding execution of the will by its executor?

(3.) Defendants No.1 to 4 filed wirtten statement pleading inter alia that Devmurat has executed a registered will dated 22-10-1984 in favour of defendants No.2 to 4 as such, they are title holders of the suit land.