MAHINDER SINGH Vs. IQBAL KAUR

JUDGEMENT

(1.) The appellants in this appeal are assailing the order dated 30.03.1995 passed by the Learned Single Judge, whereby the amendments sought in the written statement by the appellants were declined in the pending probate petition. The deletion of averments sought was that appellant's father Late Shri Sardar Gopal Singh never executed any Will during his life time. Additionally the appellants sought to aver that the deceased had executed another Will dated 31.10.1990, which was subsequent to the Will dated 02.07.1990, which was the subject matter of the pending petition.

(2.) . The facts in brief culminating in the present appeal may be briefly stated:-

(3.) . Shri R.M. Bagai, Learned Counsel for the appellant appearing before us assailed the order of the Single Judge on the following grounds:-