JASWANT SINGH @ PAPPU Vs. JAGJIT SINGH AND OTHERS

JUDGEMENT

(1.) Defendant-appellant is in the regular second appeal against the concurrent finding of fact arrived at by the Courts below.

(2.) Dispute in the present case is with regard to the estate of Pritam Singh, who died on 03.01.2006. He had executed a registered Will dated 14.06.2000 in favour of the plaintiff. Defendants denied the aforesaid Will. The registered Will has been proved by examining both the attesting witnesses i.e. Tarlok Singh and Satpal Singh son of Pritam Singh. Gurdev Singh, who scribed the Will, has also been examined as PW-3.

(3.) Both the Courts after appreciation of evidence have recorded a concurrent finding that the execution of the Will is proved on file.