JITENDER KUMAR Vs. SURESH KUMAR AND OTHERSPUNLR

JUDGEMENT

(1.) This order of mine shall dispose of two revision petitions between the parties to the lis, one on behalf of the defendants, i.e. 6426 of 2014 (Ist petition) and another on behalf of the plaintiffs, i.e., CR No.1060 of 2016 (2nd petition). The facts are being taken from CR No.6426 of 2014.

(2.) Mr. Arvinder Arora, learned counsel for the petitioners in CR No.6426 of 2014 and respondents No.1 to 3 in CR No.1060 of 2016 submitted that in a civil suit titled as Jatinder Kumar vs. Suresh Kumar and others, the plaintiff therein had sought the following relief:-

(3.) The aforementioned suit was contested by the petitioner/defendant(s) by setting up a Will dated 15.08.2007 by Yash Pal. Since the parties were at variance, the trial Court framed the following issues:-