KETUKA Vs. MATHURA

JUDGEMENT

(1.) This is the second civil appeal against the judgment and decree dated 21.8.1980 passed by IVth Additional District Judge, Lakhimpur Kheri dismissing the appeal and confirming the judgment and decree dated 19.12.1979 decreeing the Suit (No. 210 of 1978) for cancellation of the Will dated 18.6.1977. The aforesaid suit was for cancellation of Will as well as for permanent injunction.

(2.) The following question of law has been formulated in this second appeal : "Whether the civil courts had no jurisdiction to decide the suit?"

(3.) 1 have heard the parties counsel and have gone through the records.