MEHANDI HASSAN Vs. RAFIQUAN

JUDGEMENT

(1.) The present second appeal at the instance of Defendants 2 to 4 against the judgment and decree dated 1.6.1998 of the learned Additional District Judge, Nahan, has been admitted for hearing on the following substantial questions of law :

(2.) Whether the first Respondent daughter, having regard to the customs said to have been Government the parties, is entitled to inheritance in the estate of her father on his death and whether by her conduct she has acquiesced into and consented to the Will in Ex. DW 2/A

(3.) Peesu Din, above named was the owner and in possession of the following estate in village Nawada: