KEDARNATH SINGH Vs. NARENDRA MOHAN SINGH

JUDGEMENT

(1.) This is an appeal by the plaintiff seeking effacement of a deed of conveyance made in favour of the sole defendant respondent, Kirpa Narain Singh, (since dead) by the wife of Bachchu Singh, Mt. Adhirajo Kuar. The plaintiff appellant is the nephew of Bachchu Singh.

(2.) The case of the plaintiff is based on a will executed by Bachchu Singh in the year 1950 in favour of Mt. Adhirajo Kuar and probated in the year 1966. By this will, according to the plaintiff appellant, Mt. Adhirajo Kuar was granted life interest in the property by the executant of the will and on her demise the property was to revert to the plaintiff appellant, Kedarnath Singh, the nephew of the executant of the will.

(3.) The defendant respondent (since dead) was the transferee from Mt. Adhirajo Kuar and based his claim and right created by the Hindu Succession Act, 1956, by which she became the absolute owner of the property.