GURMEJ SINGH AND OTHERS Vs. SMT. GURCHARAN KAUR

JUDGEMENT

(1.) This regular second appeal has been filed by defendants Gurmej Singh and others against the judgment and decree dated 29.2.1980 passed by Shri Iqbal Singh, Additional District Judge, Amritsar, affirming on appeal those of the trial Court, decreeing the suit of the plaintiff for possession of the suit property in this suit.

(2.) For better appreciation of the facts, the following pedigree table may be looked into:- Facts :

(3.) Plaintiff Smt. Gurcharan Kaur is the daughter of Darshan Singh who was the owner of the property in dispute. His wife had pre-deceased him. He died on 6.6.1970 at Hissar. Appellants-defendants No. 1 to 8 entered into possession of the property in dispute, regarding which they also got the mutation of inheritance sanctioned in their favour on the basis of the will dated 21.7.1969 Ex. D-1, stated to have been executed in their favour by Darshan Singh deceased.