DINI DEVI Vs. KIRANA DEVI

JUDGEMENT

(1.) The judgment and decree dtd. 28/5/2008, passed by learned Additional District Judge, Fast Track Court, Kullu, in Civil Appeal No. 07/2008, whereby judgment and decree dtd. 6/12/2007, passed by learned Civil Judge, (Sr. Division) Kullu, in Civil Suit No. 68/2006 was set-aside and reversed, has been assailed by way of instant Regular Second Appeal.

(2.) Parties hereinafter shall be referred to by the same status as they held before learned Trial Court. Appellants herein were the defendants and respondent herein was the plaintiff.

(3.) The dispute pertains to the estate of one Smt. Tuli Devi alias Tolu alias Nandhi, who had died issueless on 5/2/2006. She had left behind certain immovable properties. Whereas, plaintiff claimed her entitlement to the estate of Smt. Tuli Devi being her natural heir in the line of succession, defendants claimed their rights in the estate of Smt. Tuli Devi on the basis of an unregistered Will dtd. 20/1/2006.