KARAM CHAND SON OF NATHU RAM AND OTHERS Vs. RAJINDER LAL (DECEASED, THROUGH HIS LRS) SON OF HARDIAL AND OTHERS

JUDGEMENT

(1.) The following substantial question of law arises for consideration in this second appeal:-

(2.) The second appeal is at the instance of the plaintiffs, who had a decree in their favour at the trial Court, but it was reversed in appeal by the appellate Court.

(3.) The suit related to the estate of Dayal Chand, who obtained a major extent of properties in suit from his wife Indra Devi. The plaintiffs are the sisters' sons and descendants of Dayal Chand. Indra Devi died on 21.01.1973 and Dayal Chand died on 21.02.1973, the deaths coming in quick succession. Dayal Chand was a doctor by profession at Jalalabad, District Ferozepur and died at a ripe old age of 99 years. The plaintiffs claimed the properties as having come by intestate succession and the contest was entered by the defendants, who claimed to be Indra Devi's sisters' sons and a grand daughter of the sister of Indra Devi.