HAKAM SINGH Vs. BALDEV SINGH

JUDGEMENT

(1.) This is defendant's appeal against the judgment of the District Judge, Faridkot, by which the appeal filed against the judgment and decree of the Sub-Judge Ist Class, Faridkot, has been dismissed.

(2.) Baldev Singh, Naib Singh and Balwinder Singh sons of Mukhtiar Singh filed a suit alleging that Kapur Singh son of Ishar Singh was owner of the land in question, who died in April, 1974. The said Kapur Singh was putting up with the plaintiffs-respondents and Mukhtiar Singh, who were looking after him. Kapur Singh in a sound disposing mind executed a Will in favour of the plaintiffs on 9th November, 1973, and since then they are in possession of the suit property.

(3.) Hakam Singh-defendant resisted the claim of the plaintiffs.