GURMEET KAUR Vs. SUKHPAL KAUR AND ORS

JUDGEMENT

(1.) Petitioner has preferred this revision petition against the order dtd. 15/9/2016 passed by the Addl. Civil Judge (Sr. Divn.) Phul, whereby the onus to prove issues No.1 and 2 was shifted upon her and she was directed to lead evidence firstly in respect of proving execution of Will dtd. 23/12/2011 of which she was the propounder.

(2.) In a suit for declaration filed by the plaintiff, petitioner is defendant No.1. Petitioner/defendant No.1 is the propounder of Will dtd. 23/12/2011 which was claimed to be forged and fabricated by the plaintiff/respondent No.1.

(3.) Vide the impugned order, the trial Court has directed the petitioner/defendant No.1 to lead evidence being propounder of the Will at the first instance.