MANGAL SINGH Vs. HARDIAL SINGH

JUDGEMENT

(1.) MANGAL Singh and others plaintiff/appellants having lost the legal battle before the two Courts below, filed the present Regular Second Appeal No. 300 of 1982 before this Court.

(2.) IN brief, facts of the case are that the plaintiff/appellants have filed a suit for the recovery of possession of land measuring 107 kanals and 13 marlas situated in village Tut Sher Singh, Tehsil Nakodar, on the basis of registered Will dated 12-5-1969 executed by Bhana Singh deceased in their favour, as detailed in the heading of the plaint. The land in dispute was owned by bhana Singh s/o Bakshish Singh of village tut Sher Singh, Tehsil Nakodar, District jalandhar, who died issueless and left behind him his widow Mohinder Kaur, to whom he had married through Chadarandaji. The following pedigree table shows the inter se relation of the plaintiffs being the legal heirs of the deceased :...[VERNACULAR MATTER]...

(3.) IT is further the case of the plaintiff/appellants that Bhana was issueless and died at the end of 1969 or in the beginning of 1970. Prior to his death, he had executed a registered Will dated 12-5-1969 Ex. P. W. I/a, whereby he gave his aforesaid property to Gurdev Singh and Swaran Singh l. Rs. of his brother Misri and Mangal Singh (plaintiff No. 1) and Puran Singh (plaintiff No. 2) both sons of his sister Santi.