KRISHAN KUMAR Vs. SANDEEP

JUDGEMENT

(1.) Petitioner has assailed the order dtd. 15/11/2018 passed by the Civil Judge (Jr. Divn.) Bahadurgarh, vide which application under Sec. 65 of the Evidence Act filed by the plaintiffs was allowed.

(2.) It has been alleged by the plaintiffs that Will dtd. 7/11/1988 is in issue. The aforesaid Will was executed and registered by deceased Pali Ram in favour of the plaintiffs. Plaintiffs further alleged that the aforesaid Will was in possession of deceased Rameshwar Dass, father of the plaintiffs and after his death the same could not be located. In the absence of original Will, secondary Evidence was sought to be adduced.

(3.) I have considered the submissions made by learned counsel for the petitioner.