DHARAM SINGH Vs. ANIL KUMAR

JUDGEMENT

(1.) Heard.

(2.) Plaintiff filed the suit seeking the relief of declaration as follows:-

(3.) Learned trial Court upheld the Will executed by Phulo Devi, mother of the parties and dismissed the suit of the plaintiff. The plea raised by the plaintiff is that the plaintiff along with defendants equally contributed to purchase the land measuring 36 kanals 12 marlas. The land was, however, purchased in the name of Phulo Devi, who was a household lady and had no means to purchase the land. Will dtd. 3/1/2013 executed by her is illegal, null and void, being obtained by the defendants under the undue influence, coercion, misrepresentation and incompetency of Phulo Devi to execute the Will.