(1.) Heard Sri Pankaj Saxena, learned counsel for the appellant and Sri Shashi Nandan, learned Senor Advocate, assisted by Sri B.R.J. Pandey, Advocate, learned counsels for the respondents.
(2.) This Second Appeal is directed against the Judgment and Decree dated 08.01.1986, passed by Civil Judge, Jhansi in Original Suit No.51 of 1980 partly decreeing the suit of the plaintiff for declaration that he is owner of H.No.831, 831/A on the basis of Will dated 24.11.1972 and dismissing his suit for declaration over H.No.693/32 (1504) and the Judgment and Decree dated 03.11992, passed by District Judge, Jhansi, in Civil Apeal No.72/1991, dismissing the appeal of the defendants with costs by allowing cross objection of the plaintiff and decreeing the suit in respect of H.No.693/32 (New No.1504) too thereby decreeing the suit of the plaintiff in its entirety with costs throughout.
(3.) The plaintiff instituted the Original Suit No.51/1980, praying for decree of declaration that he is exclusive owner of H.No.831, 831/A, Chaman Ganj, Sipri Bazar, Jhansi and H.No.693/32 (New No.1504), Civil Lines, Jhansi on the basis of Will dated 24.11.1972.
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