MADAN LAL Vs. GYAN CHAND

JUDGEMENT

(1.) The learned trial Court i.e. Sub Judge, Ist Class, Court No.1, Paonta Sahib, non-suited the plaintiff/respondent No.1 herein (for short the plaintiff), and, obviously returned findings adversarial to the plaintiff, vis-a-vis, execution, of, the apposite testamentary disposition, by, deceased testator one Harnama, on 14.1.1994, wherethrough he constituted the contesting defendants No.1 and 2/appellants herein (for short the defendants), as, his legatees, and, rather pronounced qua, it, being proven to be validly, and, duly executed.

(2.) The aggrieved therefrom plaintiff, instituted an appeal, before the learned first appellate Court i.e. Additional District Judge, Sirmaur, District at Nahan. The learned first appellate Court, hence pronounced a verdict rather leaning, vis-a-vis, the plaintiff, and, obviously adversarial to the defendants.

(3.) The aggrieved therefrom, the, contesting defendants hence reared the instant Regular Second Appeal, before this Court, wherethrough they strive, to, beget reversal, of, the impugned verdict.