SHIV DAI Vs. RAI SINGH

JUDGEMENT

(1.) The petitioners/plaintiffs have laid challenge to the order dated 15.06.2018 passed by the learned Trial Court, whereby the application moved by respondent No.1/ Defendant No.1 under Section 65 of the Indian Evidence Act was allowed and the photocopy of original will dated 07.11.1987 was permitted to be placed on record. Aggrieved, the petitioners have preferred instant petition under Article 227 of the Constitution of India.

(2.) Bare minimum facts required to be noticed for adjudication of this petition are:-

(3.) After hearing learned counsel for the parties and perusing the record available on the file, in my considered view, the impugned order suffers from no infirmity for the following reasons:-