KRISHNA DEVI Vs. SURINDER KUMAR

JUDGEMENT

(1.) PLAINTIFF Ishwar Dass son of Roda has instituted a suit for the following reliefs:

(2.) DURING the pendency of the appeal, the Plaintiff died The specific pleading is that 1/4th of the land was inherited by Roda as succession from his father and 1/4th land was inherited by him as succession from his brother Bhonu Ram, who died issueless and did not have any heir to inherit his estate. The genealogical table is reproduced herein -under:

(3.) THE Plaintiff further alleges that the parties are governed by agricultural custom etc. and that the 'Will' executed by his late father is the result of fraud, misrepresentation and the sale deed could not have been executed as the land was ancestral property.