SARLA RANI Vs. SATPAL

JUDGEMENT

(1.) PLAINTIFF no. 1 has approached this Court by way of instant revision petition under Article 227 of the Constitution of India assailing order dated 04.09.2013 (Annexure P -3) passed by the trial court, thereby dismissing application (Annexure P -2) filed by the plaintiffs for framing of additional issue.

(2.) I have heard counsel for the petitioner and perused the case file.

(3.) PLAINTIFFS , in their application Annexure P -2, pleaded that following additional issue is required to be framed regarding the Will : -