M.M. Kumar, J. - (1.) This is plaintiffs second appeal against the judgment and decree passed by the learned Additional District Judge, Amritsar, dated 12.3.1981. The learned Additional District Judge vide his judgment and decree had reversed the findings recorded by the learned Sub Judge 1st Class, Amritsar, in her judgment and decree dated 29.5.1980.
(2.) The only question which requires determination in this appeal is as to whether the unregistered Will dated 16.5.1974 executed by one Nand Lal son of Ganda Mal in favour of the plaintiff -appellant Hira Devi is free from suspicious circumstances or in law it is shrouded by such suspicious circumstances that it is unsafe to permit reliance on it.
(3.) On 6.1.1974, the deceased Nand Lal son of Ganda Mal purchased one and a half storeyed house bearing No. 8410/XVI -28, situated in Gali No. 1, Guru Ram Dass Nagar, Amritsar. He died on 30.6.1974. The alleged Will dated 16.5.1974 is said to have been executed by him in favour of the plaintiff -appellant Hira Devi (hereinafter referred to as the plaintiff).;