HARJINDER SINGH Vs. RANJIT KAUR AND OTHERS

JUDGEMENT

(1.) Learned counsel for the petitioner states that respondents no.14 to 16 are the only contesting respondents as they have only contested the application, therefore, service upon the remaining respondents is not required to be served, at this stage.

(2.) In view of this, service upon the remaining respondents is dispensed with, at this stage.

(3.) Instant civil revision has been filed under Article 227 of the Constitution of India for setting aside the order dated 17.11.2011 passed by learned Civil Judge (Jr. Divn.), Nakodar whereby application moved by the petitioner-plaintiff under Sections 65 and 66 of the Indian Evidence Act, 1872 ( in short "the Act") seeking permission to prove the alleged Will dated 04.02.1999, by way of secondary evidence, has been dismissed.