PADMAN Vs. HANWANTA

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the Chief Court of the Punjab, dated the 17th of July 1909, and the dispute relates to the property of one Daula, a Jat by origin who migrated from Bikanir many years ago and settled in the Ferozepore District. He died in April 1902, leaving a large family of sons and grandsons and considerable landed property

(2.) The following pedigree will explain the relative position of the contesting parties in the present litigation.

(3.) In 1884 Daula had executed a will, which was duly registered at the time, under which his surviving sons and a grandson Ram Sukh, whose father Pura had died, were to take his properties substantially in equal shares.