MOHINDER SINGH Vs. CHARAN SINGH

JUDGEMENT

(1.) While assailing the findings of the First Appellate Court, the defendants have come up in appeal.

(2.) The dispute is with regard to the succession of the property left behind by late Sh. Bhagat Singh, who died unmarried and issueless. A small pedigree table has been prepared in order to understand the inter-se relationship between the parties:- <IMG>JUDGEMENT_241_LAWS(P&H)8_2022_1.jpg</IMG>

(3.) Sh. Charan Singh, the plaintiff, filed a suit claiming decree of declaration to the effect that he is an exclusive owner of the property left behind by late Sh. Bhagat Singh on the basis of a Will dtd. 12/12/1961.