(1.) THIS Regular Second Appeal is directed against the judgment and decree dated 19.3.2002, passed by the learned District Judge, Hamirpur, in Civil Appeal No. 109 of 1994.
(2.) MATERIAL facts, necessary for adjudication of this Regular Second Appeal, are that the respondent/plaintiff, (hereinafter referred to as "the plaintiff" for the sake of convenience) has filed a Suit No. 12 of 1992 against the appellants/defendants (hereinafter referred to as "the defendants" for the sake of convenience), for declaration, permanent prohibitory injunction and in the alternative for possession of the suit land.
(3.) THE suit was contested by the defendants. According to the defendants, Sh. Kanshi Ram executed a Will on 26.3.1991 in their favour in lieu of the services they used to render him during his life time. He died on 12.10.1991. The testator Sh. Kanshi Ram was their uncle and he being satisfied from the services they rendered, executed the Will out of love and affection.