DEVI SINGH Vs. KAMLA AND ORS.

JUDGEMENT

(1.) The appellant is the plaintiff, who aggrieved by the concurrent findings of fact rendered by both the learned courts below, has filed the instant appeal. The parties shall be referred to as the plaintiff and the defendants.

(2.) The plaintiff had claimed himself to be the adopted son of late Sh. Kund Ram and sought succession to his estate by assailing the will, dated 29.7.2000 that had been executed by Kund Ram in favour of the defendants.

(3.) The defendants No. 1 and 2, who are none other than the wife and daughter of late Sh. Kund Ram, resisted the suit by claiming the right to succeed to the property of late Sh. Kund Ram on the basis of the will, dated 29.7.2000.