VANEETA KHANNA Vs. VIKRAM SEHGAL

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India impugns the following three orders passed by the ADJ-02 (West), Tis Hazari Courts, Delhi passed in Civil Suit No.611999/2016:

(2.) After hearing the parties, judgment was reserved in the matter on 17th September, 2021. Both parties have filed written submissions which have been taken on record.

(3.) The suit from which the present petition arises was a suit for recovery of Rs.11,90,000/-. The said suit was contested by the petitioners by filing a written statement, wherein it was stated that the alleged Will dated 20th June, 2006 of the petitioner no.1 and respondent 's mother was forged and fabricated and the alleged Will dated 26th March, 2007 of petitioner no.1 and respondent 's father was executed under force and coercion. The aforesaid Wills are also subject matter of an earlier partition suit filed on behalf of the petitioner no.1 which is also pending before the Trial Court. The issues were framed in the present suit on 15th July, 2010 and thereafter evidence was led on behalf of the respondent and the same was concluded in 2015. On 15th September, 2016 affidavit of evidence was filed on behalf of the petitioners. However, till date the cross-examination of the petitioner 's witnesses has not commenced.