BALJINDER SINGH Vs. SADHU SINGH & ORS

JUDGEMENT

(1.) Cm No. 47077/2018 (for exemption)

(2.) That facts as noted from the record are that the appellant, who is the plaintiff in the aforesaid suit, 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 his favour on February 22, 1996 whereby she bequeathed the entire property in his favour. There is no dispute that Smt. Sant Kaur passed away on August 13, 1996.

(3.) Prior to the filing of the Suit by the appellant herein, a Suit being CS (OS) 303/2008 was filed by the respondent Nos.9 to 12 before this Court stating that the late Smt. Sant Kaur had died intestate and that the said respondents are entitled to 1/4th share each in the suit property.