HARDEEP SINGH Vs. MOHINDER SINGH & ANR

JUDGEMENT

(1.) Cm No. 6450/2018

(2.) The Court is of the view that the forensic examination and evidence ought to have been sought by the appellant before the Trial Court. He had every opportunity for doing so. But, he chose not to do so. Furthermore, he has not sought any relief in terms of the Will dated 07.09.2014 referred to by him. He has not sought the relief of probate apropos it. The Will propounded by the respondent's father was dated 01.09.2014; trial apropos the same was held; evidence was recorded and once it was proven, the probate was granted. There was no occasion to doubt the proven Will because the appellant led no evidence to suspect its veracity. Furthermore, he did not seek to prove the Will dated 07.09.2014 mentioned by him.

(3.) In view of the above, the application is dismissed.