LAWS(P&H)-2023-2-110

SHARANJIT KAUR Vs. PARVEEN MAHAL

Decided On February 01, 2023
SHARANJIT KAUR Appellant
V/S
Parveen Mahal Respondents

JUDGEMENT

(1.) The present revision petition has been directed against the order dtd. 5/12/2018 passed by the court of Civil Judge (Junior Division), Ludhiana, whereby an application filed at the instance of petitioner-plaintiff, seeking permission to take photographs of Will in question dtd. 26/3/1985 for the purposes of examining handwriting expert, has been dismissed.

(2.) Facts leading to the present case are that the petitioner-plaintiff filed a suit for declaration, claiming 2/3rd share out of the total suit land owned by deceased Amarjit Singh. The petitioner-plaintiff also questioned the validity of Will dtd. 26/3/1985, purportedly executed by deceased-Amarjit Singh in favour of respondents No.1 to 5, stating it to be a forged and fabricated document. On the other hand, the respondents-defendants based their claim upon Will dtd. 26/3/1985, regarding the estate of deceased-Amarjit Singh.

(3.) Issues framed in the suit on 20/9/2012 are reproduced hereunder for reference:-