RAKESH KUMAR DUGGAL Vs. RAJEEV KUMAR DUGGAL

JUDGEMENT

(1.) Aggrieved against the order dtd. 26/8/2021, passed by learned Senior Civil Judge, Sirmour District at Nahan, H.P., in Case No. 21/1 of 2019, petitioner has approached this Court by way of instant petition.

(2.) Parties hereunder shall be referred by same status, which they hold before learned trial Court. Respondents No. 1 and 2 herein are plaintiffs in Civil Suit No. 21 of 2019 before learned trial Court. Petitioner and proforma-respondents are the defendants. Petitioner herein is defendant No.2.

(3.) Plaintiffs and defendants are real brothers and sisters. Plaintiffs have filed a suit for declaration that they have inherited the share of their mother late Smt. Pushpa Rani in the suit property on the basis of her unregistered Will dtd. 25/2/2017. Defendants by way of their written statement have specifically denied the execution of Will by Smt. Pushpa Rani in favour of plaintiffs. Smt. Pushpa Rani is stated to have died on 6/4/2017.