RAM PAL Vs. AGYA RAM

JUDGEMENT

(1.) This appeal was admitted on 12-7-1994 on the following substantial questions of law :

(2.) Ex. D-1 is the Will dated 21-1-1981 executed by late Dhian Singh, s/o Polo in favour of the respondents-defendants, who are being referred to accordingly here in this judgment. Suit was initially filed by Mangal Singh, who was nephew (brothers son) of Dhan Singh.

(3.) In this behalf it may also be noted that Polo had three sons, Inder Singh, Dhian Singh and Uttam Singh, Dhian Singh and Uttam Singh died issueless as well as widowless. Uttam Singh executed Will of his property in favour of the sons of Mangal Singh, the original plaintiff. They are appellants No. 1 to 4 in the present appeal. Dhian Singh, as already noted, executed Will Ex. D-1 in favour of the defendants.