RAM PAT (SINCE DECEASED) THROUGH LR. SH. RAJENDRA KUMAR, Vs. KHAZANI (SINCE DECEASED) THROUGH LRS. LAL SINGH BABU LAL

JUDGEMENT

(1.) PRESENT appeal has been filed against judgment dated 30th September, 1976, passed by District Judge Delhi.

(2.) BRIEF facts of this case are that initially, S/Shri Ram Pat, Ram Mehar and Parse Ram filed a petition before District Judge, under Section 276 of the Indian Succession Act, 1925 (for short as 'Act') for grant of probate of the Will of late Mst. Munni Wd/o Kishan Lal. It was their case that Mst. Munni had executed a Will on October, 8, 1961, by which she had bequeathed all her property to them. It was stated by them that they are impleading Mst. Khazani as a party to the petition since she is claiming herself to be the step daughter of Mst. Munni, though they are disputing this assertion of hers.

(3.) THE trial court, vide impugned judgment dismissed the petition. Thereafter, petitioners filed this appeal against respondent. During pendency of the appeal, petitioners Ram Pat and Ram Meher as well as respondent -Mst. Khazani died.