NAUDHA ALIAS BIDHIA Vs. SUDARSHAN SINGH

JUDGEMENT

(1.) This regular second appeal has been directed by the plaintiff against the judgment and decree dated 19 -5 -1990 of the learned Additional District Judge (1), Kangra at Dharamshala, affirming the judgment and decree dated 27 -9 -1985 of the learned Sub -Judge 1st Class, Kangra.

(2.) The subject -matter of the dispute between the parties is the property detailed in para 2 of the plaint and hereinafter referred to as the property in dispute.

(3.) One Sikru was the owner of the property in dispute. He died on 3 -5 -1979. After his death the mutation of inheritance qua the property in dispute came to be sanctioned in favour of the two defendants on the basis of a will alleged to have been executed in their favour by the deceased Sikru on 2 -1 -1978. Admittedly, the two defendants respectively are the son and widow of the deceased.