ARSHID HUSSAIN Vs. ISHTIAQ AHMAD KHAN

JUDGEMENT

(1.) AS agreed to by learned counsel for the parties, this revision petition is being disposed of at the very admission stage.

(2.) THIS revision petition arises out of the order purported to have been passed by Munsiff, Anantnag in Civil suit No: 83 instituted on 20 -5 -87 for declaration of Abtalnama (Cancellation Deed) of the will deed purported to have been executed by Khana Begum widow of Fateh Bahadur Khan R/O Gopalpora Kalan, tehsil and district Anantnag on 18 -1 -1984 and registered on 01 -02 -1984 as null and void as the same has been obtained fraudulently and by deceitful means by producing some other lady instead of Khana Begum and there under the will deed which is alleged to have been executed by deceased Khana Begum in favour of the petitioner/ plaintiff, where under she has adopted the person of the petitioner and her self acquired property was to devolve on the petitioner, as her adopted son.

(3.) THE facts in brief which have given rise to the present revision petition are that the person of Khana Begum was issueless and it is alleged that she had adopted Arshid Hussain (minor), present petitioner herein as Pissarparvarda and has executed a will deed in his favour.