NARENDRAKUMAR RATANLAL PARASHAR Vs. RATANLAL ANANDILAL SHARMA

JUDGEMENT

(1.) Rule.

(2.) Rule heard forthwith by consent of parties.

(3.) Tarabai had filed suit for declaration and possession against the petitioner and respondent No. 2. She died issueless. The petitioner as well as respondent No. 2 claimed to be legal representatives of Tarabai under different documents of Will in their favour. On earlier occasion this Court had remitted the matter for making enquiry under Order 22 Rule 5 of the Code of Civil Procedure to the trial Court. Respondent No. 1 also claimed to be a legal representative on the basis of another Will in his favour.