DAVINDER SINGH Vs. ATTRO

JUDGEMENT

(1.) PLAINTIFF - Smt. Attro filed a suit for declaration and joint possession. Additional Civil Judge (Sr. Division), Sonepat, vide judgment and decree dated 6.10.2003 decreed the suit of the plaintiff. Aggrieved by the same, defendant No. 1 preferred an appeal and the same was dismissed by Additional District Judge, Sonepat vide judgment and decree dated 17.4.2009. Hence, the present appeal by the defendant No. 1.

(2.) THE facts of the case as noticed by the learned Additional District Judge, in paras 2 to 9 of its judgment read as under :-

(3.) THE Will in question dated 19.3.1987 is alleged to have been executed by Rati Ram in favour of defendant No. 1 Devender Singh.