HAFIZ MOHD SULEMAN Vs. HAFIZ SHAHID IQBAL

JUDGEMENT

(1.) Shri Tanzin Ahmed who remains the only contesting party in the dispute and propounds the will dated 24.1.1976 stated to have been executed by late Mohd. Said states that matter may be head and decided notwithstanding non- representation by his counsel Ms.Manju Mathur.

(2.) The five captioned matters i.e. 4 testamentary cases and 1 suit were meandering in the corridors of this court till it came to my notice that probate sought vide Testament Case No.54/79 was pending in this court for nearly 27 years. Other 3 testamentary cases were pending for 23 years. Suit was pending for 22 years. I concluded the evidence of the parties on 31.8.2006 and since evidence was fresh in my memory, matter was listed for today as it would have facilitated a quick disposal. Indeed, it has.

(3.) 11 days time was granted to the learned counsel for the parties to prepare themselves.