PARDEEP KUMAR Vs. BALRAM

JUDGEMENT

(1.) Plaintiffs are in appeal against the concurrent findings recorded by the learned courts below in a suit for declaration wherein the claim of the plaintiffs was based on a Will dated 10.3.1995.

(2.) Facts first.

(3.) One late Shri Harduari Lal son of Sh. Kaku Mal was a common ancestor. He had four sons namely Hakam Raj-defendant No.1, Wakil Chand-defendant No.2, Prem Chand-defendant No.8 and Gian Chand, who died as unmarried and issue less on 11.3.1995. Shri Harduari Lal was having five daughters namely Smt.Bachno Devi-defendant No.3, Smt. Tara Rani-defendant No.4, Smt. Leela Devi-defendant No.5, Smt.Satia Devidefendant No.6 and Smt.Joginder Kaur-defendant No.7. It was pleaded case of the plaintiffs-appellants that since late Shri Gian Chand son of Shri Harduari Lal was unmarried, issueless and his mother had also died before his death, he was living with the plaintiffs and defendant No.8-Prem Chand.