DHARAM PAL Vs. AMAR DEVI ALIAS PARWATI

JUDGEMENT

(1.) THIS judgment will dispose of two appeals viz. RSA Nos. 2538 and 2539 of 1983, between the same parties and involving common questions of law and facts.

(2.) THE only question for determination in these two appeals is as to whether plaintiff-Amar Devi has been able to prove that she was the wife of one Bundi.

(3.) THE trial Court decided the first issue against plaintiff-Amar Devi and came to the conclusion that she had not been able to discharge the onus of proving her relationship with Bundi. Issue No. 2 was decided against the defendants holding that the Will propounded by them was not genuine. However, in view of the finding on issue No. 1, both the suits filed by Amar Devi were dismissed vide judgment and decree dated 30.4.1982 by the Sub-Judge Ist Class, Anandpur Sahib holding that she was not entitled to the relief claimed by her.