MANMOHAN SINGH Vs. SHITAL SINGH

JUDGEMENT

(1.) This hearing has been held through hybrid mode.

(2.) The present petition under Article 227 of the Constitution of India has been filed by the Petitioners- Manmohan Singh and Ravinder Singh (i.e. Defendant Nos.1&3 in the suit), who are the sons of late Gurcharan Singh, challenging the impugned order dtd. 26/9/2017.

(3.) Vide the impugned order, the preliminary issue framed in Suit No. 613355/2016 titled 'Shital Singh v. Manmohan Singh', was decided by the ld. Addl. District Judge, West, Tis Hazari, Delhi (hereinafter, 'ld. Trial Court') in favour of the Respondent Nos. 1-4 (i.e., Plaintiff Nos. 1-4). The ld. Trial Court held that by virtue of the Will dtd. 13/1/1989, Smt. Mahinder Kaur (wife of the late Gurcharan Singh) became the absolute owner of property bearing 'No. B-356, Hari Nagar Clock Tower, New Delhi' (hereinafter, 'subject property').