RAJESH AND ORS. Vs. ASHA CHAUDHARY AND ORS.

JUDGEMENT

(1.) The subject suit is a suit for declaration and injunction. Plaintiff No. 1 from the group of plaintiffs claims to be the wife of deceased Ch. Brijender Singh with plaintiff Nos. 2 to 4 being the offsprings of plaintiff No. 1 through Ch. Brijender Singh. Defendant No. 1 from the group of defendants claims that she was the only legally wedded wife of Ch. Brijender Singh with defendant Nos. 2 and 3 being the offsprings of defendant No. 1 through Ch. Brijender Singh.

(2.) By the suit plaintiffs claimed to be the successors -in -interest to the properties left behind by Ch. Brijender Singh who died on 17.4.2004. Plaintiffs also seek declaration as to legal invalidity of the Will dated 11.4.2004 said to have been executed by Ch. Brijender Singh in favour of defendant Nos. 1 to 3.

(3.) In this suit as filed originally the following prayers were made: -