BALBIR KAUR ALIAS BALVIR KAUR Vs. KEWAL SINGH

JUDGEMENT

(1.) C.M. No. 7929-C of 2010 :

(2.) Ram Kaur (since deceased) was owner of 24 kanals 07 marlas land being half share of 48 kanals 14 marlas land, as described in the plaint. Defendant-appellant is daughter of said Ram Kaur, whereas respondentsplaintiffs are sons of Jagir Kaur another pre-deceased daughter of Ram Kaur. In view of said relationship, plaintiffs claimed half share by inheritance in the land left by Ram Kaur, whereas defendant-appellant set up Will dated 30.03.2001, allegedly executed by Ram Kaur in her favour. The said Will has been challenged in the suit. -

(3.) Learned Civil Judge (Junior Division), Barnala held the Will in favour of the defendant to be proved and therefore, dismissed the plaintiffs' suit. However, learned Additional District Judge, Barnala, vide judgment and decree dated 20.04.2009, allowed first appeal preferred by the plaintiffs and held the aforesaid Will to be forged and fabricated and consequently, decreed the plaintiffs' suit. Feeling aggrieved, defendant has preferred the instant second appeal.