BHAGWANA Vs. KRISHAN

JUDGEMENT

(1.) Plaintiff-Bhagwana has laid his claim to the property left by his brother Mange Ram, who died unmarried and issue-less, by way of natural succession and has challenged registered Will No. 3/293 dated 26.02.2002 in favour of defendants no. 1 to 3 sons of Khazan Singh (brother of Mange Ram), and defendant no. 4-Raj Kumar (grandson of Mange Ram). His suit was dismissed by Civil Judge (Junior Division), Bahadurgarh and the appeal filed by him was also dismissed by Additional District Judge, Jhajjar.

(2.) In later part of the judgment, parties will be referred as 'plaintiff' and 'defendants'.

(3.) Case of plaintiff, in brief, is that after death of Mange Ram, who died intestate on 28.11.2003, he has inherited ½ share in the suit land measuring 62 bighas situated in revenue estate of village Asauda Todran, tehsil Bahadurgah, Disrict Jhajjar. Will dated 26.02.2002 propounded by defendants no. 1 to 4 is outcome of fraud and coercion.