PURAN SINGH Vs. KULDIP SINGH

JUDGEMENT

(1.) I have heard the learned counsel for the petitioner and have perused the impugned order dated 4.8.1997 passed by the learned Civil Judge (JD) Dasua. I, however, do not find any infirmity or illegality in the well reasoned order passed by the learned trial Court. It is not disputed that the plaintiff/petitioner in the plaint has clearly pleaded that Late Smt. Kartar Kaur had executed last will in favour of the plaintiff and on the basis of those pleadings an issue was framed to the following effect :

(2.) LATER on the plaintiff amended the pleadings and incorporated an additional fact that the will mentioned in the plaint was executed on 20.5.1987. Accordingly, issue No. 2 was amended which reads as under :-