JAGDISH Vs. SHIBI DEVI

JUDGEMENT

(1.) This is appellant/plaintiff's second appeal for challenging the Will dated 29.02.1988, executed by one Sh. Latu and consequent attestation of mutation on that basis, in favour of the defendant.

(2.) Original parties to the litigation died during the pendency of present appeal and were substituted by their successors-in-interest. The parties are being addressed hereinafter as 'plaintiff' and 'defendant', as they were in learned Trial Court. Plaintiff (now successors-in-interest) is the appellant in the present appeal and defendant (now successors-in-interest) is the respondent.

(3.) Facts which have come out from the record are:-