MUKAND SINGH Vs. INDERJIT KAUR AND OTHERS

JUDGEMENT

(1.) Defendant No. 1 Mukand Singh, who was successful in the trial court, but has been unsuccessful in the lower appellate court, has filed this second appeal.

(2.) The dispute relates to inheritance of Malkiat Singh. He had two sons - Paramjit Singh (since deceased) and Mukand Singh (defendant No. 1-appellant) and two daughters - Harbans Kaur and Jinder Kaur (defendants No. 3 and 4), besides wife Mohinder Kaur (defendant No. 2).

(3.) Malkiat Singh executed a registered Will dated 31.05.1991 bequeathing his property equally to his both sons. However, Paramjit Singh died on 24.04.1992 during the lifetime of testator Malkiat Singh. Plaintiffs are widow and minor daughters of deceased Paramjit Singh. Plaintiffs claimed half share in the suit land under Will dated 31.05.1991.