HIRA DEVI Vs. SHRI KIRPA RAM

JUDGEMENT

(1.) One Bhagat Ram died on 22/2/1999. Mutation No. 75 concerning his property was entered and attested on 18/1/2002 in favour of Hira Devi as widow of Bhagat Ram. Civil suit was filed by the respondents (Kirpa Ram, Kaushalya and Padma) seeking declaration that mutation No. 75 dtd. 18/1/2002 was wrong, illegal and void. That Hira Devi (defendant) was not widow of Bhagat Ram. She had no right, title or interest in the estate of Bhagat Ram. That the plaintiffs had succeeded to Bhagat Ram's estate on the basis of a will dtd. 7/2/1999 executed by him during his lifetime. Alternatively, a prayer was made that if for any reason, the will dtd. 7/2/1999 was held to be illegal, in that eventuality, the plaintiffs being legal representatives of Bhagat Ram are entitled to succeed to his estate in equal shares.

(2.) This appeal was admitted on 11/5/2015 on the following substantial questions of law :-

(3.) Contentions Whether defendant Hira Devi was lawfully married to Bhagat Ram is the central question around which learned Senior counsel for the parties advanced their submissions.