JAGDISH KAUR Vs. SUKHMINDER SINGH

JUDGEMENT

(1.) Heard.

(2.) Plaintiff Jagdish Kaur filed suit seeking the relief as follows:-

(3.) Defendants No. 1 and 3 to 5 in their joint written statement contested the claim of plaintiff alleging a family settlement dtd. 25/12/1980, as per which, the suit property had fallen to their share. They also alleged Will of Harchand Singh dtd. 12/12/2004 in their favour and to support their plea that the plaintiff has no share in the suit property. Defendant No. 2 in his separate written statement also placed reliance on the Will and alleged that the plaintiff was disowned by Harchand Singh from his movable and immovable property during his life time vide notice dtd. 19/9/2007 published in newspaper 'Punjab Kesri.'