PARAMJIT KAUR Vs. BUA SINGH

JUDGEMENT

(1.) The plaintiffs are in second appeal against the concurrent judgments and decrees of the learned Courts below, whereby the suit of the plaintiffs for declaration that the plaintiffs are co-owners/co-sharers of the suit property to the extent of 2/5th share which includes 2 shops on front side, and a vacant open plot at the back of the shops; declaration that the Will dtd. 17/8/2000 purportedly executed by Joginder Kaur (who is mother of the plaintiffs and defendants No.1 to 3) in favour of defendants No. 1 and 2, is illegal, null and void; and further consequential relief of permanent injunction, has been dismissed by both the Courts below.

(2.) At the very outset, it may be pointed out that the present appeal is of the year 2019. However, notice has not yet been issued in the same as the matter has been adjourned multiple times either due to non-appearance of, or at request of learned counsel for the appellants.

(3.) The parties shall hereinafter be referred to as per their status before the learned trial Court i.e. the appellants are the 'plaintiffs'; and the respondents are the 'defendants'.