SANJAY KUMAR JETHA Vs. KAILASH CHAND NAMA

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 29.01.2019 passed by the trial court, whereby the application filed by the petitioner for placing on record certain documents, has been rejected.

(2.) A petition under Section 372 of the Indian Succession Act, 1925 was filed by the respondent No.1, seeking probate of a Will said to have been executed by Bheru Lal in his favour.

(3.) The petitioner resisted the said petition. An application dated 27.02.2018 was filed for placing on record certain documents, the application was resisted by the respondent No.1.