RAJ KUMAR Vs. DALJIT KUMAR PUNJ AND OTHERS

JUDGEMENT

(1.) The defendant-petitioner moved an application before the learned trial Court for allowing him to lead secondary evidence of the will dated 18.5.1979 allegedly executed by Shri Lakhpat Rai. He pleaded that the original will is not traceable. The will was a registered one. The prayer was opposed by the plaintiff-respondent No. 1 and defendant-respondents No. 2 to 6. The learned trial Court dismissed this application vide its order dated 27.1.1987 holding that there is no allegation in the application that the will has either been lost or destroyed. The petitioner thus being aggrieved has filed the present revision petition.