GURMIT KAUR Vs. MOHINDER SINGH AND ORS.

JUDGEMENT

(1.) Petitioner being son of Gurmit Kaur has preferred this revision petition against the order dated 12.09.20	19 passed by Civil Judge (Junior Division), Gurdaspur vide which objections filed by the petitioner were dismissed without framing proper issues.

(2.) Perusal of the record would show that earlier a suit for declaration was filed by the petitioner on the basis of Will dated 14.07.1980 executed by Harbans Kaur in her favour (Gurmit Kaur). (Defendant therein) i.e. the present respondent also set up a Will dated 07.07.1980 executed by Harbans Kaur in his favour (Mohinder Singh).

(3.) The trial Court dismissed the suit in the year 1982. The lower Appellate Court dismissed the appeal in the year 1983. After dismissal of Regular Second Appeal in the year 2007, SLP was also dismissed by the Hon'ble Apex Court in the year 2007.