GURCHARAN SINGH Vs. CHARANJIT KAUR AND ANOTHER

JUDGEMENT

(1.) Gurcharan Singh-petitioner herein filed a suit for declaration to the effect that he is joint owner and in possession of suit land on the basis of Will dated December 27th, 1992 against Charanjit Kaur and another before the Civil Judge (Junior Division), Nabha.

(2.) The defendants filed written-statement. They alleged the said Will to be forged and fabricated one.

(3.) On the contest of parties, following issues were framed:-