KARTAR KAUR Vs. BHAGWAN KAUR

JUDGEMENT

(1.) DEFENDANT-APPELLANTS have come up in regular second appeal against the judgment and decree of the first appellate Court affirming on appeal those of the trial Judge decreeing the suit of plaintiff-respondent No. 1 for declaration that she was owner of 1/2 share of the suit property and was entitled to its possession.

(2.) BACHAN Singh was the owner of the disputed property situate in the revenue estates of Moga Mehla Singh and Rania, Tehsil Moga District Faridkot. He died on January 4, 1960, leaving behind two widows, namely, Smt. Bhagwan Kaur and Smt Kartar Kaur He bequeathed his entire estate in favour of Ranjit Singh, his wife Kartar Kaur's brother's son under a registered Will dated March 30, 1977 On May 13, 1980, Smt. Bhagwan Kaur, plaintiff-respondent No. 1 (hereinafter the plaintiff) filed a suit for declaration to the effect that she had 1/2 share in the suit property and was entitled to its pos-session against her co-widow Kartar Kaur, Ranjit Singh legatee under the Will dated March 30, 1977, (the contesting defendants) and 7 other defendants, who had no concern with the property.

(3.) THE suit was contested by the contesting defendants. They pleaded that the deceased had no issue. He treated Ranjit Singh defendant No. 2, as his own son who had rendered services to him. The deceased bequeathed his estate to Ranjit Singh for the serviced rendered. He made sufficient arrangements for maintenance of the plaintiff.