UDHI Vs. SHIV SINGH @ SARWAN SINGH AND OTHERS

JUDGEMENT

(1.) The plaintiff-appellant is in the Regular Second Appeal against the judgment passed by the learned Additional District Judge, Jalandhar dated 30.09.1988.

(2.) In the considered opinion of this Court, following questions of law arise in the present case:-

(3.) The undisputed facts are that the dispute is with regard to the estate of Chanda Singh. He executed a testamentary document dated 22.07.1960. As per the testamentary document, he bequeathed his entire property in favour of three sons but also recorded that if on his death, his widow is alive then she will be entitled to usufruct of the 1/4th share of the property, during her lifetime.