(1.) This Regular Second Appeal has been preferred against the judgment and decree dated 9th June, 1978 passed by the first Appellate Court affirming on appeal those of the learned trial Judge.
(2.) For better grasp of the controversy, the following pedigree -table may be looked into: -
(3.) Chanan Singh (hereinafter referred to as the testator) was the owner of 29 Kanals 4 Marlas of land in suit. He died leaving behind his widow Smt. Bholi (plaintiff No. 2) and Jagat Singh (defendant No. 1) and also one daughter Smt. Prito (plaintiff No. 3). Bhupinder Singh and Surinder Singh defendants No. 2 and 3 are the sons of Jagat Singh defendant No. 1.