SOHRAB Vs. OSAF AND OTHERS

JUDGEMENT

(1.) Present revision petition, at the hands of the plaintiff, filed under Article 227 of the Constitution of India, is directed against the impugned order dated 03.01.2017 (Annexure P-4) passed by the learned trial Court, whereby application moved by the petitioner for framing an additional issue qua the validity of Will in question, was dismissed by the learned trial Court.

(2.) Notice of motion was issued and in the meantime, learned trial Court was directed to adjourn the case beyond the date fixed by this Court.

(3.) Heard learned counsel for the parties.