REGENT COMPUTRONICS PVT. LTD.

Ram Sahai Sood Appellant

V/S

OM PARKASH SOOD Respondents

Referred Judgements :-

SITAL DAS VS. SANT RAM [REFERRED TO]
ROMAN CATHOLIC MISSION MEENAKSHI SUNDARESWARAL VS. STATE OF MADRAS:ROMAN CATHOLIC MISSION [REFERRED TO]
ASHOK DULICHAND VS. MADAHAVLAL DUBE [REFERRED TO]
NAWAB SINGH VS. INDERJIT KAUR [REFERRED TO]
GOPAL KRISHAN JIWAN KUMAR VS. PURAN SINGH [REFERRED TO]
GURDIAL KAUR VS. REGISTRAR CO OPERATIVE SOCIETY PUNJAB CHANDIGARH [REFERRED TO]
RAGHUNATH SINGH VS. DISTRICT JUDGE, ALLAHABAD [REFERRED TO]

JUDGEMENT

(1.) THIS revision petition has been filed against order allowing secondary evidence of Will dated 27.5.1993, subject to proof of execution and loss of Will.

(2.) SUIT of the petitioner-plaintiff is for partition on the basis of inheritance to the estate of Babu Ram Sood, which has been contested on the plea that the deceased executed Will in favour of the defendant.

(3.) THE trial Court allowed the said application subject to proof of existence of Will and its loss.

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RAM SAHAI SOOD Vs. OM PARKASH SOOD

Referred Judgements :-

JUDGEMENT

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