MUNNI DEVI Vs. RAM PAL

JUDGEMENT

(1.) THIS is a second appeal preferred against the order of Additional Commissioner, Bareilly Division, dated 17-9-96 in which the ap­peal filed by Munni Devi was dismissed which was preferred against the order of the SDO dated 31-1-92 in which SDO has decreed the suit filed by Sri Rampal Singh etc.

(2.) RECORDS of the Courts below were summoned and the appeal was fixed for admission and maintainability of the ap­peal.

(3.) IT has been argued by the learned Counsel for the ppellant that the records of the Courts below have been summoned and the case of the appellant is based on a Will executed in her favour by the recorded tenure holder Sri Nitayee Singh. Ii has also been argued by the learned Counsel for the appellant that the Will has rightly been executed and it has been proved in the Court and all the legal formalities required for proving the Will has been completed ; hence the appeal should be admitted and be heard on merits.