KHEM CHAND Vs. PRAKASH WATI

JUDGEMENT

(1.) THE petitioner is aggrieved by the findings returned in the impugned order dated 07.04.2012 vide which on the preliminary issue which had been cast on 02.04.2012, had been decided.

(2.) THE preliminary issue framed on 17.07.2008 had been modified on 02.04.2012 and reads as under:-

(3.) RECORD shows that the present suit is a suit for declaration and injunction filed by the plaintiff. There were seven persons arrayed as defendants in the said suit. The plaintiff had prayed for a decree of declaration; prayer being that he be declared as the only validly adopted son of late Salek Gram (hereinafter referred to as the 'deceased') and being the sole beneficiary of the last Will and testament of the deceased dated 07.04.1997 is alone entitled to his estate. Decree of injunction had also been prayed for.