AMAR SINGH Vs. RAM DHARI

JUDGEMENT

(1.) The dispute in this appeal relates to inheritance of land measuring 5 kanals 19 marlas situated in village Kaul, Tehsil Kaithal (now District), District Kurukshetra owned by Smt. Phullo, sister of plaintiff-Ram Dhari and defendant-Amar Singh.

(2.) In later part of the judgment parties will be referred as 'plaintiff' and 'defendant' as per civil suit.

(3.) Husband of Smt. Phullo pre-deceased her and she died issueless. While plaintiff-Ram Dhari (respondent) is claiming equal share in the suit land on the basis of natural inheritance, defendant-Amar Singh (appellant) claims suit property on the basis of registered Will dated 19.08.1977 executed by Smt. Phullo.