LAJWANTI Vs. DILBAGH SINGH

JUDGEMENT

(1.) This second appeal has been filed by the plaintiff/appellant against the judgment of reversal The parties, hereinafter in this judgment, shall be referred to as plaintiff and ˜defendants.

(2.) The plaintiff claims inheritance of the suit property which belonged f to her father Bhag Singh as his sole heir. Challenge has been made to the mutation sanctioned in favour of defendant -No. l, Dilbagh Singh, on the basis of a ˜Will relied upon by him having been executed by Bhag Singh in his I favour. The Will is challenged as fictitious and invalid.

(3.) The defendants, while laying contest to the suit, have filed separate written statements and the ˜Will executed by Bhag Singh is said to have been wildly executed.