PUNJAB KAUR ETC. Vs. RAM SINGH ETC.

JUDGEMENT

(1.) Plaintiffs-appellants are in the regular second appeal against the judgment and decree passed by the learned first appellate court while reversing the judgment and decree passed by the learned trial court.

(2.) Dispute in the present case is with respect to the estate of Harnam Singh, who is alleged to have executed a registered Will dated 01.03.1967 in favour of grand son of the brother Albel Singh, who were minors at that time as he did not have any child. Harnam Singh died issueless without leaving any Class-I heirs on 15.07.1968. Plaintiffs are daughters of Biro, sister of Harnam Singh.

(3.) Will has been proved by examination of Harchand Singh, Nambardar as DW8, attesting witness. Naib Tehsildar who registered the Will has also been examined. Son of the scribe has been examined as PW10, whereas Karnail Singh Chhajla, Advocate, who was witness of the registration of the Will was examined as DW16.