JIA LAL Vs. JIA LAL

JUDGEMENT

(1.) The present appellant was the defendant before the learned Trial Court, respondents no. 1 to 6 were the plaintiffs and the other respondents were the defendants.

(2.) The plaintiffs had filed the suit seeking a declaration that they be declared owners in possession of the land mentioned in Para 1 of the plaint and defendant no. 1 be restrained from claiming any interest qua the estate of deceased Barain Singh in the suit land.

(3.) The defendant No.1 filed a written statement asserting that the suit land was earlier owned by Narayan Singh, who had executed a Will on 12/12/1967 in his sound disposing state of mind in favour of defendant no. 1. The Learned Trial Court held that the execution of the Will propounded by the defendant was not proved; hence, the suit of the plaintiff was decreed.