RANJIT SINGH Vs. MALKIAT SINGH

JUDGEMENT

(1.) Appellant-Defendant has preferred this Regular Second Appeal laying challenge to judgment and decree of the appellate Court dated 07.05.2012, who, while setting aside the finding of trial Court qua 'will' Ex.D2 in favour of appellant-defendant, declared the same to be surrounded with suspicious circumstances and upheld judgment and decree of the trial Court dated 22.03.2011 on remaining issues.

(2.) Briefly, respondent-plaintiff filed a suit for declaration and permanent injunction against the appellant-defendant pleading that 'will' Ex.D2 allegedly executed by Ram Piari in faovur of appellant-defendant was not genuine being surrounded with suspicious circumstances and, therefore, was liable to be set aside.

(3.) Trial Court after holing full-fledged trial dismissed suit of respondent-plaintiff vide judgment and decree dated 22.03.2011.