BALWANT SINGH Vs. MOHAR SINGH

JUDGEMENT

(1.) Defendants No. 6 to 10 are in the regular second appeal against the judgments passed by the courts below decreeing the suit filed by the plaintiff-respondent Mohar Singh, ignoring the registered testament dtd. 14/11/1974, allegedly executed by late Sh. Sadhu Ram.

(2.) The question of law which arise for consideration is:-

(3.) Detailed facts are not required to be noticed as this court intends to remit the case back to the learned trial court. However, certain facts would be required to be noticed.