LAWS(P&H)-2019-3-231

SURJIT KAUR Vs. KAMALDEEP KAUR

Decided On March 01, 2019
SURJIT KAUR Appellant
V/S
Kamaldeep Kaur Respondents

JUDGEMENT

(1.) The appellant-plaintiff has not been successful in claiming exclusive ownership by way of declaration of the estate of Guravtar Singh, son of the appellant-plaintiff, who allegedly died on 7/6/2010, on the basis of the unregistered Will dtd. 5/5/2010.

(2.) The defendant opposed the suit and stated that the mutation of inheritance was entered in favour of defendant and plaintiff, to the extent of half share.

(3.) The plaintiff in support of the pleadings examined Gurdev Singh, Namberdar as PW1, Harinderpal Singh, office kanungo as PW2, Gurjant Singh, attesting witness of the Will as PW3, Mohan Lal, scribe as PW4 and herself as PW5 and brought on record numerous documents.