NETAR SINGH Vs. LAJYA DEVI

JUDGEMENT

(1.) The present Regular Second Appeal is directed by the defendants, feeling aggrieved and dissatisfied by the judgment and decree of reversal, passed by the learned First Appellate Court in Civil Appeal No. 66-NS/13 of 94 decided on 30.7.1997, whereby the Civil Suit No. 127 of 88/87 filed by the plaintiffs was decreed.

(2.) This appeal was admitted on the following substantial questions of law:

(3.) The gravamen of the entire controversy revolves around the fact whether late Narinder Singh and his sister Bilo Devi, to be referred hereinafter as 'the plaintiffs' are the son and daughter of late Sh. Deuru consequent to the Will Ex.DW3/A. To have the better understanding of the facts, it shall be relevant to draw a pedigree table of the parties to the suit, which is as under: