RANDHIR SINGH Vs. JASDEV SINGH AND OTHERS

JUDGEMENT

(1.) Plaintiff-Appellant is in the regular second appeal against the concurrent findings of fact arrived at by both the courts below dismissing the suit filed for declaration that he is owner of the property left behind by Tej Kaur wife of Randhir Singh.

(2.) Plaintiff claims succession on the ground that Tej Kaur died intestate and hence property left behind was succeeded to by her husband Randhir Singh, who has executed a Will in their favour.

(3.) Tej Kaur and Randhir Singh were issueless. Hence, the entire dispute is with regard to the estate left by Tej Kaur, who died on 13/5/2001.