NARINDER MOHAN Vs. UMA DEVI

JUDGEMENT

(1.) The present regular second appeal has been preferred against the judgments and decrees dtd. 30/7/1988 and 18/1/1994 dismissing the suit filed by the plaintiff-appellant for declaration and mandatory injunction as well as for permanent injunction.

(2.) The brief facts relevant to the present lis are that the property in dispute was originally owned by one Devi Dass. The pedigree table reproduced below depicts the relationship between the parties :

(3.) During his life time Devi Dass executed a Will dtd. 23/1/1957 (Ex.P1). The said Will was in Urdu, however, English translation of the same has been reproduced in para 12 of the judgment of the lower Appellate Court and it reads as under :