LATA KUMARI AND OTHERS Vs. KEHAR SINGH

JUDGEMENT

(1.) The defendants are the appellants, who are aggrieved by the judgment and decree dated 6.6.2000 passed by learned District Judge, Hamirpur in Civil Appeal No. 43 of 1992 whereby he reversed the judgment and decree dated 31.3.1992 passed by learned Sub Judge, 1st Class (1), Hamirpur, H.P. in Civil Suit No. 103 of 1987.

(2.) The plaintiff/respondent filed a suit for declaration and permanent prohibitory injunction against the appellants/defendants basing his claim on a Will alleged to have been executed by Sher Singh in his favour on 10.10.83.

(3.) On the other hand, the defendants/appellants did not deny the existence of Will dated 10.10.83. However, they claimed that such Will having been expressly superseded by a subsequent Will dated 28.10.83.