KANTA DEVI Vs. KAKI DEVI

JUDGEMENT

(1.) The Civil Second Appeal on hand has been admitted on following substantial questions of law:-

(2.) The appeal arises in the following background:-

(3.) Smt. Kaki now living with her husband at Village Satrian, Tehsil R. S. Pura, soonafter the death of her mother Ananti Devi commenced a Civil Suit in the Court of Munsiff, R. S. Pura against her sister Kanta Devi and brother in law Karan Singh, seeking a declaratory decree, declaring the will attributed to her mother Ananti Devi executed and claimed to have been registered on 26th April, 1997 as void and inoperative against her right on the ground of it having been procured by fraud, misrepresentation, coercion and undue influence and also because said Smt. Ananti Devi was not competent to execute the will. Smt. Kaki Devi also prayed for a permanent injunction decree perpetually restraining the defendants in the suit from forcibly dispossessing her from the allotted land.