BHAGWANA Vs. PRITAM KAUR

JUDGEMENT

(1.) In order to appreciate the position of the persons to be mentioned in this judgment, the sub-joined pedigree-table may be seen.

(2.) In Civil Suit No. 413 of 1947 plaintiffs claimed declaration that the deed of gift, Exhibit D. 1, made by Mst. Bhagwani, defendant No. 3, will not bind them on the death of Mst. Bhagwani.

(3.) Mst. Pritam Kaur and Mst. Narinjan Kaur, defendants Nos. 1 and 2, resisted the suit on pleas which gave rise to the following issues :-