S RAJINDER PAL SINGH Vs. DALJIT KAUR

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) APPELLANTS filed a suit for possession and damages against smt. Daljit Kaur, the respondent, in the instant appeal. They alleged that they were the owner of property No. C-394, Avantika, Rohini, Delhi-110085. They claimed ownership under a Will dated 26. 11. 1999 purported to have been executed by Late Smt. Narinder Kaur wife of Shri Pritam Anar Singh Dang.

(3.) IT may be noted that plaintiff No. 1 is the son of Smt. Narinder kaur. Second plaintiff is the wife of plaintiff No. 1. Plaintiff Nos. 3 and 4 are the daughters of plaintiff Nos. 1 and 2.