JASPAL SINGH Vs. TAHEL SINGH AND OTHERS

JUDGEMENT

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

(2.) Dispute in the present case is with regard to the estate of late Shri Teja Singh who alleged to have died unmarried and issueless. Appellant-Jaspal Singh before this Court claims to be legal heir of Pritam Kaur @ Prito. There was previous round of litigation, which resulted into a judgment and decree passed by the learned Additional District Judge, Amritsar dated 09.01.1960 wherein Pritam Kaur @ Prito was held to be not a widow of late Shri Teja Singh. The aforesaid finding has become final between the parties.

(3.) Both the Courts below after appreciation of evidence available on the file, have decreed the suit filed by the plaintiffs.