NAIB SINGH Vs. HAZURA SINGH AND OTHERS

JUDGEMENT

(1.) Application for additional evidence preferred by the defendants, respondents herein, for proving resolution dated 12.1.1992 of Gurdwara Sahib Bhangi Nihal Singh whereby Harnek Singh is shown to have been working as Granthi with the Gurdwara Sahib by examining President of the Gurdwara Sahib, namely, Sukhdev Singh. The said resolution is sought to be proved to bring on record that said Harnek Singh could read Punjabi language and also could append his signatures.

(2.) Dispute before the Court is with regard to succession of Harnek Singh which is contested by the defendants-respondents by way of Will allegedly from Harnek Singh in their favour.

(3.) Claim of the plaintiff, petitioner herein, is that the impugned order dated 17.10.2014 (Annexure P-5) passed by the lower court is based on highly delayed and belated resolution sought to be proved in additional evidence as it is of 12.1.1992. It is also claimed that the Will propounded by the defendants-respondents from Harnek Singh is forged and fabricated.