BALJINDER SINGH Vs. SADHU SINGH & ORS

JUDGEMENT

(1.) IA 12530/2017

(2.) The facts of this case are that the plaintiff claims that the suit property being 2113/164 Tri Nagar, Delhi belonged to his grandmother late Smt.Sant Kaur. The grandmother executed a Will in favour of the applicant on 21996 whereby she bequeathed her entire property in favour of the applicant. Late Smt.Sant Kaur passed away on 13.8.1996.

(3.) On 6.2.2008 a suit being CS(OS) 303/2008 was filed by defendants No.9 to 12 stating that Smt.Sant Kaur had died intestate and that the said defendants are entitled to 1/4th share in the suit property.