ANIL KUMAR Vs. SHANTI DEVI

JUDGEMENT

(1.) By this judgment, Regular Second Appeal Nos. 2486 and 3901 of 2010, filed by the plaintiff and the defendant, respectively, shall stand disposed of as both are arising out of the same suit. Main appeal being RSA No.3901 of 2010 has been filed by the Plaintiff-appellant against concurrent findings of fact arrived at by the courts below.

(2.) Plaintiff Smt. Shanti filed a suit claiming to be widow of late Sh. Ganeshi Lal.

(3.) On the other hand, defendant claims that Smt. Shanti is not the widow and late Sh. Ganeshi Lal had executed a registered Will in his favour on 02.06.1995. Defendant further pleaded that the plaintiff was not the wife of Ganeshi Lal, whereas Smt. Krishna daughter of Shankar Lal was the wife of Ganeshi Lal.