SURESH CHAND CHAUDHARY Vs. SHASHI PRABHA NANGIA

JUDGEMENT

(1.) This is a civil revision and has been directed against the order dated 22.9.1998 passed by the Additional District Judge, Faridabad, who dismissed the petition of the petitioner under Section 276 of the Indian Succession Act.

(2.) The brief facts of the case can be described in the following manner:-

(3.) I have heard Mr. B.S. Bedi, Advocate on behalf of the petitioner, Mr. A.P. Bhandari, Advocate, on behalf of respondents Nos. 1 and 2 and with their assistance I have gone through the records of this case.