RAM VILAS Vs. RAJENDRA PAL SINGH AND ANOTHER

JUDGEMENT

(1.) Heard learned counsel for appellant and perused the record.

(2.) This second appeal under Sec. 100 Code of Civil Procedure has been filed against the judgment and order dated 011.2016 passed in Civil Appeal No. 53 of 2014 (Ram Vilas Vs. Rajendra Pal Singh and another) as well as judgment and decree dated 15.7.2013 passed in Regular Suit No. 115 of 2009 (Ram Vilas Vs. Rajendra Pal Singh and another) whereby the suit for cancellation of will-deed dated 16.9.1994 has been dismissed and the first appeal preferred by the appellant has also been dismissed.

(3.) As per given facts of the case, the appellant being the cousin of late Bitana, who had died issueless, was the person having right of inheritance over the land in question and the respondents had fraudulently got a forged unregistered will-deed dated 16.9.1994 prepared and on the basis of said will-deed had got the land in question transferred in their names in the consolidation proceedings and had got the revenue records amended accordingly.