DAMANPREET SINGH Vs. JASPAL SINGH

JUDGEMENT

(1.) The dispute, in the present case, is with regard to the correctness and genuineness of the alleged Will dtd. 24/12/2013 executed by late Sh. Kartar Singh.

(2.) The petitioners herein are the defendant No.1 and 3. The plaintiff (late Sh. Kartar Singh's son) has filed a suit for grant of decree of declaration to the effect that the Will dtd. 24/12/2013, allegedly executed by late Sh. Kartar Singh in favour of defendant No.1-Sh. Damanpreet Singh in respect of the property bearing plot No. 39 measuring 133.33 square yards, is forged and fabricated as well as null and void. The defendant No.1, while contesting the suit, propounded the aforesaid Will executed in his favour. On appreciation of the pleadings, the trial Court has culled out the following issues:-

(3.) The trial Court has considered it appropriate to call upon the defendants to lead their evidence. The aforesaid direction is the subject matter of challenge in the present revision petition.