- (1.) Leave granted.
(2.) Interpretation of Section 69 of the Evidence Act, 1872 is in question in this appeal which arises out of a judgment and order dated 11.11.2005 passed by the High Court of Punjab & Haryana.
(3.) One Ram Bux executed a Will dated 25.9.1981 in favour of the respondent herein bequeathing his right, title and interest in the property in question. Appellants claimed themselves to be the owner and in possession of the suit property which is a shop, as a co-sharer to the extent of 6 marlas out of the land measuring 3 kanal and one marla appertaining to Khasra No.53 situated in the area of Chhoti Haveli, Tehsil and District Ropar.;