TRIPTA DEVI Vs. RAM PIARI AND ORS

JUDGEMENT

(1.) Allowed subject to all just exceptions and legal representatives of defendant-Harbans Lal (since deceased) are permitted to be brought on record.

(2.) The plaintiff is in Regular Second Appeal. She had filed a suit for declaration to the effect that she was exclusive owner in possession of the estate of late Shri Ramji Dass son of Rama, resident of village Salorah, District Hoshiarpur including the landed and house properties detailed in the head note of the plaint. A decree of permanent injunction was also sought as a consequential relief.

(3.) Ramji Dass was stated to have died on 10.8.1994. It was pleaded that the plaintiff and her husband used to take care of Ramji Dass and on account of this, he had bequeathed his entire properties in their favour vide Will dated 8.8.1994.