AVTAR KAUR Vs. SUKHBIR KAUR

JUDGEMENT

(1.) - The present appeal has been preferred against the judgment and decree dated 08.12.2015 passed by learned Additional District Judge, Ludhiana, vide which the appeal filed by the appellants-plaintiffs against the judgment and decree dated 27.05.2015 passed by the learned Civil Judge (Sr. Division), Ludhiana, has been dismissed.

(2.) For the sake of convenience, the status of the parties is being mentioned as in the original suit.

(3.) The appellants-plaintiffs have filed the suit for declaration that they are joint owners in possession of the suit land as detailed and described in the head note of the plaint situated in villages Ballowal and Chaminda, Tehsil and District Ludhiana and the Will dated 21.11.2005 alleged to be executed by deceased Amar Singh in favour of defendant no.1 is illegal, null and void, fabricated is liable to be set aside and is not binding on the rights of the plaintiffs. Plaintiffs have also challenged the order dated 31.03.2009 passed by the Collector, Ludhiana in Revenue Appeal No. 72/2006-07 in mutation no. 2985. In consequential relief, they have sought the relief of permanent injunction restraining the defendants from alienating the suit property in any manner.