LAWS(HPH)-1999-10-13

DEEP RAM Vs. LAXMI NAND

Decided On October 13, 1999

DEEP RAM AND ORS Appellant

V/S

SH LAXMI NAND AND ORS Respondents

Referred Judgements :-

H. VENKATACHALA IYENGAR V. B.N. THIMMAJAMMA AND ORS [REFERRED]
JASWANT KAUR V. AMRIT KAUR AND ORS. [REFERRED]
HIRA DEVI AND ORS. V. SMT. HIMI AND ORS. [REFERRED]
BRIJ MOHAN SHARMA V. THE GENERAL PUBLIC AND ORS. [REFERRED]
SHAKUNTLA DEVI V. SAVITRI DEVI AND ORS. [REFERRED]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED]

JUDGEMENT

(1.) Whether the Plaintiff is entitled for declaration OPP. 2. Whether the Plaintiff is entitled for the relief of injunction as prayed OPP.

(2.) Whether the Will dated 18.12.1980 is a genuine and valid Will. If so, its effect OPD.

(3.) Whether the suit is bad for non-joinder of necessary parties OPD.

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