SANT KUMAR Vs. ARYA SMAJ, DHARAMSALA

JUDGEMENT

(1.) This second appeal has been directed by plaintiff No. .1, Sant Kumar, against the judgment and decree dated 19.5.2000 of the learned District Judge, Kangra at Dharamsala, affirming the judgment and decree dated 27.8.1998 of the learned Sub Judge 1st Class (I), Dharamsala. Plaintiffs No. 2 and 3 have been impleaded as proforma respondents No. 8 and 9 in this appeal. The appellant and respondents No. 8 and 9, are being collectively referred to as the plaintiffs hereinafter.

(2.) The present appeal stands admitted on 2.11.2000 on the following two substantial questions of law: -

(1.) Whether there has been mis -reading and mis -construction of oral as well as documentary evidence with regard to the execution of the Will Ex. DW. 4/A?