ROMESH CHANDER Vs. SOHAN LAL

JUDGEMENT

(1.) LEGAL heirs of defendant No. 1 Jagan Nath are in second appeal aggrieved against the judgment and decree passed by the learned First Appellate Court whereby the suit of the plaintiff -respondent for partition of the properties in respect of his 1/3rd share described in the plaint was sought.

(2.) THE following pedigree table will facilitate to understand the issue arising in the present appeal: - 204011

(3.) IT was asserted that the suit property including the agricultural land was a coparcenary property of Hazari Mal, Kanshi Ram, Tulsi Ram and Gopi Ram and that the said defendants have succeeded to the aforesaid property by survivorship. It was denied that Dwarki Devi executed any Will in favour of Sohan Lal. It was denied that she was legally entitled to execute the Will.