JAGIR SINGH Vs. RANJIT KAUR

JUDGEMENT

(1.) The defendant is the appellant.

(2.) In the written statement, defendant-appellant admitted that Mohan Singh was his real brother and co-sharer of the suit land, but he denied that the plaintiffs are the legal heirs of Mohan Singh. According to him, Mohan Singh was unmarried and died issueless and the plaintiffs have no locus standi to file the suit. He further alleged that Mohan Singh executed a Will on 7.1.1988 during his life time and therefore, the plaintiffs are not entitled to any relief prayed for.

(3.) On the basis of the pleadings, the trial Court framed appropriate issues and on a consideration of the evidence on record decreed the suit. The appeal filed by the defendant was unsuccessful. Therefore, the defendant filed this second appeal.