LALIT WALIA Vs. ASHWANI WALIA & OTHERS

JUDGEMENT

(1.) The present appeal is directed against an order dated 17.12.2013 passed by the learned trial Court dismissing a complaint filed by the appellant under Sections 420/467/468/471/465/120-B IPC.

(2.) The appellant as well as respondent Nos.1 & 2 are the sons of Madan Lal Walia. The dispute is regarding Will executed by their father Madan Lal Walia in favour of his three sons on 15.10.1997 though registered after the death of executants on 03.07.1998. The stand of the complainant is that the deceased has executed a registered Will in his favour on 22.07.1997, but respondent Nos.1 & 2 forged the Will of his father and submitted the same for registration after the death of father on 03.07.1998.

(3.) To prove its case, the appellant apart from examining himself as CW-1 examined CW-2 Navdeep Gupta, hand-writing and finger print expert; CW-3 Balbir Singh, Clerk; CW-4 HC Jaswinder Singh. He also tendered into evidence Will dated 22.07.1997 as Ex.C1.