SANTOKH SINGH Vs. BALWINDER SINGH

JUDGEMENT

(1.) Heard.

(2.) Balwinder Singh, plaintiff-respondent no. 1 filed suit seeking the relief of joint possession of land situated in villages Khapar Kheri, Wadali Guru and Basarke, tehsil and district Amritsar and declaration to the effect that mutation bearing no. 2753 on inheritance of Jasbir Singh recorded in favour defendant no. 1-Jagroop Singh (respondent no. 2 in this appeal) is illegal, null and void. He put forth his claim on the basis of Will executed in his favour by Kulwant Kaur, his sister alleging that she was married with Jasbir Singh.

(3.) Pleadings of parties led to framing of the issues by the trial Court as follows:-