MAHENDRA KUMAR Vs. SONI RAM

JUDGEMENT

(1.) This second appeal has been preferred by the plaintiffs- appellants being aggrieved of the judgment and decree dated 04.09.2019 passed by the learned Additional District Judge, Anoopgarh, District Sri Ganganagar in Civil Appeal No.13/2013 whereby, the appellate Court affirmed the judgment and decree dated 04.03.2013 passed by the learned Civil Judge, Anoopgarh in Civil Original Suit No.43/2007 dismissing the suit filed by the plaintiffs seeking declaration of cancellation of the registered Will.

(2.) I have heard and considered the submissions advanced by learned Counsel for the appellants and have gone through the impugned judgments.

(3.) The appellants herein, filed the suit, questioning the validity of the registered Will dated 11.03.2005 executed by Munshi Ram in favour of the respondents-defendants Nos.1 and 2 Soni Ram and Bhala Ram (being the sons of the respondent No.3 Balwant Ram).