Harbans Isngh vs Hardev Singh
2022 Latest Caselaw 12264 P&H

RSA No. 1966 of 2022 (O & M)                                                 1

            IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH
114
                                         *****

                                                    RSA No. 1966 of 2022 (O & M)
                                                       Date of decision : 27.9.2022


Harbans Singh                                                         ......Appellant
                                           Vs.

Hardev Singh and others                                             ......Respondents



CORAM: HON'BLE MR. JUSTICE TRIBHUVAN DAHIYA


Present:       Mr. Rakesh Mohan Dutta, Advocate, for the appellant

               ---

TRIBHUVAN DAHIYA, J. (Oral)

CM No. 6903-C of 2022:

This is an application for condonation of 64 days delay in filing the

present appeal.

For the reasons stated in the application, the same is allowed.

Delay of 64 days in filing the present appeal is condoned.

RSA No. 1966 of 2022 (O &M):

1. This is plaintiff's second appeal against the concurrent findings of

facts recorded by the trial Court as well as the lower Appellate Court against

him.

2. The facts in brief are; the plaintiff filed a suit for declaration to the

effect he along with defendants no.1 to 3 are co-owners and in joint possession

of the suit land along with fixtures and all other rights appurtenant thereto.

Declaration was also sought that mutation no. 446 (succession) dated 28.4.2005

of inheritance from late Mangal Singh in favour of defendant no.1 on the basis

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of registered Will dated 3.9.1996, was illegal and void, and had no effect on the

plaintiff's rights. Further, a mandatory injunction was sought directing

defendant no.1 to hand-over possession of the suit property to the extent of 1/3rd

share.

3. Both the Courts below have held that execution and correctness of

the Will dated 3.9.1996 by deceased Mangal Singh, has been admitted by the

plaintiff himself on affidavit. The fact stands established in the testimony of

defendant no.3 as DW-2. Finding of the lower Appellate Court to this effect,

recorded in para no.18 of the judgment, is as under:

The parties to the case are related to each other. The plaintiff, defendants no.1 to 3 and the defendant no.4 through LRs are real brother and sisters. The defendant no.3 Jaswant Kaur had stepped into the witness box as DW2 and she had supported case of plaintiff/appellant. However, in her cross-examination she has submitted that a document Mark-A i.e. affidavit by the plaintiff/appellant and defendant no.3 Jswant Kaur was executed by them on 7.2.2003, whereby they have admitted the correctness of the Will executed by deceased Mangal Singh and have raised no objection, if the property is transferred in the name of defendant/respondent no.1. Thus from the aforesaid act and conduct of plaintiff and defendant no.3 Jaswant Kaur, they are estopped from challenging the Will executed by the decesed Mangal Singh. The Will in question is a valid document, which fact has been duly proved by the defendants/respondents from the testimony of DW-3 Sukhwinder Singh, Registry Clerk. The defendants/respondents have also examined DW-2 Jaswant Kaur who is the attesting witness of the Will Ex.DW2/A executed by deceased Mangal Singh and from the daughter-in-law of the scribe DW-4 Kulwant Kaur.

4. There is no evidence on record to establish the suit land as

ancestral property. This fact, coupled with the plaintiff's admission of

correctness of the Will in question, renders the suit not maintainable.

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Therefore, there is no ground to interfere with the well-reasoned judgments of

the Courts below.

5. No substantial question of law arises for consideration in the

appeal.

6. Dismissed.

(TRIBHUVAN DAHIYA) JUDGE 27.9.2022 A w

Whether Speaking/Reasoned : Yes/No Whether Reportable : Yes/No

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