RAMESH CHAND SACHDEVA Vs. LOVLEEN

JUDGEMENT

(1.) On 14.3.2008 in presence of the appellant and noting that his counsel was stated to be not available, matter was re-notified for today clearly informing the appellant that no further adjournment would be granted. One M.P.Gupta who claims to be a friend of the appellant Ramesh Chand Sachdeva is present in Court and states that Ramesh Chand Sachdeva has told him to inform the Court that his counsel Mr.O.P.Verma, Advocate is not available today.

(2.) I am not inclined to adjourn the matter for the reason appellant has managed to have the Trial Court record summoned in this Court and has not shown any keenness thereafter to argue the matter. I note that the respondent Ms.Lovleen is a widow.

(3.) According to Ms.Lovleen, late Mr.Bishamber Dass was blessed with 3 sons namely Ramesh Chand Sachdeva, Ved Prakash Sachdeva and K.K.Sachdeva. Unfortunately for him, his son K.K.Sachdeva had pre-deceased him. Lovleen is the wife of K.K.Sachdeva. Lovleen predicated a Will dated 26.2.1986 purportedly executed by her father-in-law. She succeeded in establishing the Will which I note vis-a-vis execution thereof was not really a matter of dispute between the parties. The Will in question, a registered document proved as Ex.PW-1/1 shows the concern of the grandfather towards his grandchildren i.e. sons of late K.K.Sachdeva.