SANTOKH SINGH Vs. SARDOOL SINGH ETC

JUDGEMENT

(1.) NONE for respondents No.1 to 4 has appeared despite service for 20.5.2014. Respondent No.5 has been given up.

(2.) DISMISSAL of application of defendant No.1 Santokh Singh, petitioner herein, for comparison of thumb impression of deceased Makhan Singh as also signatures of Lambardar Lakhwinder Singh on documents Exs.D1 and D2 and documents Exs.D1 and D3, forms foundation of this revision petition.

(3.) WILL dated 6.6.1980 (Ex.D1) alleged to have been executed by deceased Makhan Singh in favour of the defendant, petitioner herein, is being contested. To sustain the Will, thumb impressions of the testator have been sought to be compared with thumb impressions on sale deed Ex.D2 purported to have been executed by him in favour of three vendees, including the petitioner -defendant.