BASTI RAM Vs. VED PARKASH

JUDGEMENT

(1.) THIS Judgement will dispose of R F. A. 353 of 1962 and Cross Objections marked as C.M. 312/C of 1963.

(2.) THIS regular first appeal has been filed against the judgement of the Subordinate Judge 1st Class. Jullundur dated August 29, 1962, by which he partially decreed the suit.

(3.) THE learned counsel for the appellants has not challenged the execution of the Will dated December 31, 1928 by Sukh Dayal and states that by virtue of the Will, a life estate was created in favour of Ram Jowai. The learned counsel for the appellants has also not challenged the findings of the trial Court to the effect that the properties marked as A, B, C, D and E are the self -acquired properties of Sukh Dayal.