HARBANS KAUR Vs. AMARJIT KAUR AND OTHERS

JUDGEMENT

(1.) Plaintiff-petitioner has filed the present petition under Article 227 of the Constitution of India to challenge the order dated 12.11.2011 passed by the trial Court whereby the application of the defendants-respondents to get the signatures of Sher Singhexecutant on the Will dated 12 th September, 1999 compared from the finger-print expert by way of an additional evidence, was allowed.

(2.) Briefly the facts as narrated in the petition may be noticed. The plaintiff-petitioner filed a suit on 04.04.2006 challenging the unregistered Will dated 12 th September, 1999 in which issue No.2 was framed on 27 th October, 2007 to the following effect:-

(3.) The said issue No.2 was later on modified on 01.12.2009 to the following effect: