CHAND KAUR Vs. RAJ KAUR

JUDGEMENT

(1.) Chand Kaur has preferred the Regular Second Appeal against the judgment and decree dated 27-3-1995 passed by the learned Additional District Judge, Rup Nagar, affirming the decree passed by the Additional Senior Sub-Judge, Ropar dated 23-2-1995.

(2.) As the present appeal raises substantial questions of law, it will be appropriate to refer to the necessary facts. The plaintiff Chand Kaur, hereinafter referred to as the appellant; had filed a suit for declaration that she is the owner in possession of the land comprising of Khewat/ Khatauni No. 218/318, Khasra No. 34, 23/6/2, 8/4, 27/15/1, 15/2, Khewat Khatauni No. 219/319, 320, Khasra No. 23/ 14/1 min, 17/ 2, 23/14/1 min, as entered in the Jamabandi for the year 1983-84 of village Barsalpur. Tehsil and District Ropar.

(3.) Defendant No. 1 Raj Kaur in the suit expired during the pendency of the present appeal and vide order dated 7-3-1996 the Court had permitted the applicants in C.M. No. 1018-C of 1996 to be impleaded as intermeddlers leaving the question of validity and any other challenges to the will open to be determined in appropriate proceedings.