NARENDRA GOPAL VIDYARTHI Vs. RAJAT VIDHYARTHI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against a judgment and order dated 4.4.2006 passed by a learned Single Judge of the High Court of Judicature of Madhya Pradesh, Gwalior Bench, Gwalior in Second Appeal No. 356 of 2001 whereby and whereunder an appeal preferred by the respondent from the judgment and decree dated 2.7.2001 passed by the 9th Additional District Judge, Gwalior in civil Appeal No. 86A of 1999 affirming the judgment and decree dated 1.11.1999 passed by the XIth civil Judge Class II, Gwalior in civil Suit No. 203A of 1996 dismissing civil suit filed by appellant/respondent, was allowed.

(3.) Controversy involved in this appeal centres around the construction of a Will executed by one Shri Bishan Sahai Vidyarthi on 21.11.1965. The said Bishan Singh Sahai died in or about 1973.