BALBIR SINGH Vs. HARBANS KAUR

JUDGEMENT

(1.) THE present regular second appeal is against the concurrent finding of facts recorded by both the Courts below whereby the suit of the plaintiff -respondent No. 1 was decreed.

(2.) BRIEF facts of the case put forth by respondent No. 1 is that Kartar Singh was the owner in possession of the suit land measuring 02 kanals 03 marlas being 1/5th share out of land measuring 10 kanals 17 marlas. Kartar Singh died issueless leaving being Harpreet Kaur, his sister as his sole surviving heir. The other brothers and sisters of Kartar Singh had predeceased him except Gurcharan Singh.

(3.) RESPONDENT No. 1 came to know that appellant had obtained a mutation bearing no. 8210 relating to the estate of Kartar Singh on the force of some will in connivance with the witnesses of the will and revenue authorities, as Kartar Singh never executed any will and the same was alleged to be a result of fraud and misrepresentation.