JATINDER SINGH Vs. AMAR DEVI

JUDGEMENT

(1.) AMAR Devi-plaintiff filed a suit for joint possession. The Sub Judge, II Class Hoshiarpur decreed the suit of the plaintiff. Aggrieved by the same, defendants preferred an appeal. The said appeal was dismissed by the Additional District Judge Hoshiarpur vide judgment and decree dated 22.5.1996. Hence, the present appeal.

(2.) THE case of the parties, as noticed by the learned Additional Distinct Judge in paras 2 of its judgment, reads as under :-

(3.) PLAINTIFF -Amar Devi filed a suit for joint possession. The case of the plaintiff is that Chanda Devi, mother of the plaintiff and defendants No. 3 and 4 and grand mother of defendants No. 1 and 2, was owner of the property in dispute. She died on 9.7.1991 leaving behind the parties to the suit as her only legal heirs. Plaintiff being daughter of deceased Chanda Devi was entitled to 1/4th share in the suit property. The Will propounded by defendants No. 1 and 2 in their favour alleged to have been executed by Chanda Devi was a forged and fabricated document.