JARNAIL SINGH Vs. DHANNA SINGH

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the judgment, dated 13th September, 2006, passed by a Single Bench of the High Court of Punjab & Haryana at Chandigarh in RSA No. 798/1983 By the impugned judgment, the High Court has allowed the appeal; reversed the decision of the First Appellate Court and has restored the finding recorded by the Trial Court in respect of Will dated 31st May, 1979.

(3.) At the time of issuing notice to the respondent on 2nd April, 2007, it was indicated in the order that the matter may have to be remitted back to the High Court on account of failure on its part to formulate the substantial question of law.