GIAN SINGH AND OTHERS Vs. DEVINDER AND OTHERS

JUDGEMENT

(1.) Plaintiffs are in regular second appeal against the judgment passed by the learned first appellate Court, dated 16.10.2012.

(2.) Learned trial Court had decreed the suit filed by the plaintiffs, whereas learned first appellate Court has reversed the judgment and decree passed by the trial Court.

(3.) Plaintiffs had filed a suit for declaration and possession claiming the property on the basis of Wills dated 16.11.1998 and 25.10.1999. The estate of Bant Singh is in dispute in the present case. Plaintiff No.1 is son of Bant Singh and plaintiffs no. 2 to 4 are legal heirs of Anoop Singh, pre-deceased son of Bant Singh. Whereas defendants are legal heirs of pre-deceased son of Bant Singh, namely, Om Parkash. Defendants had set up another Will, dated 10.09.2000, Ex.DW1 on the record.