CHANDER Vs. NIHALI

JUDGEMENT

(1.) The defendant-appellant has impugned the judgment and decree of the First Appellate Court reversing on appeal those of the trial Age and decreeing the suit of the plaintiff-respondents for possession of the suit land in this Regular second Appeal.

(2.) The facts :-

(3.) The defendant controverted the allegations made in the plaint and pleaded that the Will executed by Maya Kaur was valid.