Raj Mohan Singh, J. - (1.)Vide this common judgment RSA Nos.2006, 1418 and 2176 of 2018 (O&M) are being decided. Since the dispute relates to the succession of Late Maharaja Colonel Sir Harinder Singh Brar Bans Bahadur KCIS Ex.-Ruler of former Faridkot State, therefore, for the sake of brevity common facts are being noticed.
Facts

(2.)Late Maharaja Colonel Sir Harinder Singh Brar was the last ruler of the former Faridkot State. He was born on 29.01.1915 and was the eldest son of Maharaja H.S. Farjand-iSaddat-Nishan Hazrat-i-Kesar-i-Hind Maharaja Brij Inder Singh Brar Bans Bahadur Raja of Faridkot. Raja Harinder Singh Brar died on 16.10.1989. His only son Tikka Harmohinder Singh died on 13.10.1981. Raja Harinder Singh Brar was survived by three daughters namely Rajkumari Amrit Kaur, Rajkumari Deepinder Kaur and Rajkumari Mahipinder Kaur. Father of Raja Harinder Singh Brar i.e. Maharaja Brij Inder Singh died in the year 1918. He was survived by his widow Maharani Mohinder Kaur, Raja Harinder Singh Brar and Kanwar Manjit Inder Singh. Raja Harinder Singh Brar succeeded by his three daughters as his son Tikka Harmohinder Singh had died earlier to his death. Kanwar Manjit Inder Singh was succeeded by Tikka Bharat Inder Singh, Rajkumari Devinder Kaur and thereafter Rajkumari Heminder Kaur. Wife of Raja Harinder Singh Brar had died during his life time, however she was alive on 01.06.1982 i.e. the date on which Raja Harinder Singh Brar is purported to have executed the alleged Will. Raja Harinder Singh Brar died on 16.10.1989 in Batra Hospital at Delhi. His dead body was brought to Faridkot and was cremated on 17.10.1989 with royal family traditions in Shahi Samadhan.
(3.)On 20.10.1989, Board of Trustees and Executors assembled in the Palace known as Moti Mahal Qila Mubarik, Faridkot, where Sardar Umrao Singh Dhaliwal read over the contents of Will in the presence of Board of Trustees and Executors. Under the aforesaid Will, all the concerned persons are alleged to have occupied the position with which they were invested under the said Will. They passed resolution No.1 dated 20.10.1989. Board of Trustees alleged to have taken possession, control and management of the entire estate of deceased Raja Harinder Singh Brar with the assent of the Executors. The properties located in various revenue estates were mutated in the name of the Trust and the urban properties were also transferred in the name of the Trust.