- (1.) Appellants were defendants No. 2 to 7 before learned trial Court, in the suit instituted by respondents No. 1 and 2. Respondents No. 1 and 2 filed a suit before the trial Court through their father Baldev Singh as next friend. The dispute pertains to the estate of Smt. Basso wife of Dalip Singh son of Kapoor Singh.
(2.) The admitted facts are that Kapoor Singh was having four sons, namely; Dalip Singh, Mahla Singh, Ranjit Sigh @ Sucha Singh and Jagjit Singh. Mahla Singh was defendant No. 1 before the trial Court and Ranjit Singh @ Sucha Singh defendant No. 8. Appellants No. 1 to 3 are the sons of Mahla Singh and appellants No. 4 and 5 are sons of appellant No. 2 and appellant No. 6 is the son of appellant No. 1. Ranjit Singh @ Sucha Singh son of Kapoor Singh had died during pendency of the suit before the trial Court and his legal representatives were brought on record. It has also appeared on record of the trial Court that Mahla Singh father of appellants No. 1 to 3 had also died on 30.12.2007.
(3.) This Regular Second Appeal (RSA) has been filed against the concurrent findings of Courts below in accepting the Will of Smt. Basso set up by respondents No. 1 and 2. This was a registered Will dated 29.07.1997 executed by Smt. Basso who died on 01.02.2001.;