(1.) This review petition is filed to review the judgment and order dtd. 24/8/2021 passed in R.S.A.No.570/2021 by this Court.
(2.) Heard the learned counsel appearing for the petitioners and the learned counsel appearing for respondent Nos.1 to 3.
(3.) The learned counsel appearing for the review petitioners would submit that a wrong submission was made before the Court that from the year 1985 to 2000, the alleged Will did not see the light of the day and also not produced the said Will before the Trial Court or the First Appellate Court. The said submission is erroneous.