YASHODA Vs. SUNIL KUMAR

JUDGEMENT

(1.) The present regular second appeal has been preferred by the plaintiff-appellant against the judgment and decree dtd. 14/5/2015 passed by the Trial Court and the judgment and decree dtd. 20/11/2018 passed by the First Appellate Court whereby her suit for declaration and permanent injunction has been dismissed.

(2.) The brief facts relevant to the present case are that one Ami Lal son of Bakhtawar Singh (father of the plaintiff-appellant) was owner-in- possession having 216/7073 share in Khewat No.25 Khatoni No.61 to 80 Kitta 77 and 31/1058 share in Khewat No.27 Khatoni No.84 to 88 Kitta 13, situated in village Khatiwas, Tehsil and District Mahendergarh. Ami Lal expired on 13/5/2011 and his wife had predeceased him and the plaintiff- appellant being his daughter is the only legal heir. It was alleged that Ami Lal, because of old age, was not in sound disposition of mind and had feeble understanding, power and that the plaintiff-appellant was rendering services to him being his sole daughter. After the death of Ami Lal the plaintiff- appellant approached the Halqa Patwari for getting recorded mutation in her favour from where she came to know that mutation No.1008 dtd. 6/6/2011 had been recorded in favour of the defendant-respondents on the basis of Will No.156/3 dtd. 6/8/2010. It was submitted that the defendant-respondents were the nephews of Ami Lal and had neither participated nor given financial help at the time of her marriage and in the absence of any closeness in relations, there was no question of execution of any Will in their favour. It was prayed that the impugned Will and mutation be set-aside and the plaintiff-appellant be declared as owner-in-possession of the suit land with consequential relief of injunction against the defendant- respondents. In their written statement the defendant-respondents submitted that Ami Lal was an able-bodied person with sound mind and had died in sound disposition. It was further submitted that it was the defendant- respondents who used to take care of Ami Lal, being his nephews, and that the plaintiff-appellant was residing in her matrimonial home and in her absence the defendant-respondents were rendering services to the deceased. As a result, the deceased in sound disposition executed the registered Will and bequeathed his entire property in favour of the defendant-respondents. No replication was filed by the plaintiff-appellant.

(3.) The Trial Court framed the following issues :