HARI RAM AND ANOTHER Vs. SHANKAR AND OTHERS

JUDGEMENT

(1.) This is plaintiffs' second appeal challenging the judgments and decrees of the Courts below, whereby their suit was dismissed.

(2.) As per the pleadings, one Koyal was the owner of the suit property. Plaintiff-appellants are claiming their right in the said property on the basis of an unregistered Will dated 15.12.1977. The appellants are sons of Sheo Lal brother of Koyal's husband Shalu.

(3.) Whereas defendant-respondents are real daughters and children of daughter of Koyal who have also set-up a registered Will dated 06.02.1975 (Ex.D1) in their favour to claim the property in dispute.