RADHA DEVI Vs. RAM GOPAL (SINCE DECEASED)

JUDGEMENT

(1.) Petitioner has assailed the order dated 09.08.2018 passed by the Addl. Civil Judge (Sr. Divn.) Hisar, whereby application filed by the petitioner for allowing her to summon the witness as well as to lead evidence in rebuttal was dismissed.

(2.) Plaintiff/petitioner filed a suit for declaration challenging the Will dated 03.12003 executed by Mani Ram in favour of his five sons namely Ram Gopal, Om Parkash, Raj Kumar, Shiri Ram and Pitamber excluding his two daughters namely Radha Devi (plaintiff) and Shakuntla in respect of his immovable properties.

(3.) On the basis of pleadings of the parties, vide order dated 05.09.2016 following issues were framed:-