SUCHAN SINGH Vs. SANTOKH SINGH

JUDGEMENT

(1.) The only contention of learned counsel for the petitioner is that only two copies of the Wills dated July 05,1965 and May 22,1995, are to be tendered into evidence, which, in fact, could not be placed on record earlier due to inadvertance of the petitioner and the case is now fixed for arguments for tomorrow before the trial Court.

(2.) Keeping in view the facts and circumstances of the matter in dispute between the parties, this Civil Revision is disposed of with the direction that the learned Trial Court, shall allow the petitioner to tender the aforesaid two Wills into evidence subject to payment of Rs. 5000/-as costs, payable to the contesting defendants/respondents. It is made clear that the learned trial Court shall be at liberty to attach the evidentiary value of the aforesaid two documents in accordance with law, without being influenced by this Court's order.

(3.) It is stated by learned counsel for the petitioner that the case is fixed for tomorrow before the learned trial Court,therefore, a copy of this C.R.No. 2547 of 2006 (O&M) -2- order be given to the learned counsel for the petitioner under the signatures of the Reader of this Court. Ordered accordingly.