VARINDER SINGH Vs. MOHINDER DEVI AND ORS

JUDGEMENT

(1.) Plaintiff-appellant is in the regular second appeal against the judgments passed by the Courts below dismissing the suit filed by him for declaration claiming that he and defendant No.7 (his brother) are owners of the property on the basis of a testament dated 12.01.1991 executed by their mother late Smt. Daulati Devi. Defendants No.1 to 6 are sisters of the plaintiff.

(2.) In the considered opinion of this Court, the following substantial questions of law arises for consideration:-

(3.) The testament has been proved through examination of Narinder Singh, attesting witness as PW-3 and Balwant Singh, scribe as PW-2. Both have supported the case of the plaintiff.