SHAMBHOO LAL Vs. SMT. LADI & ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioners aggrieved against the order dated 1.10.2014 passed by the trial court, whereby the petitioner's application under Order 7, Rule 14 C.P.C. for bringing on record the original Will has been rejected.

(2.) The petitioner filed proceedings under Sec. 372 of the Indian Succession Act, 1925 ('the Act') for grant of succession certificate based on Will dated 11.5.2007.

(3.) During the pendency of the proceedings, the petitioner filed an application for bringing on record the original Will. It was submitted that the copy of the Will was filed along with the proceedings and the original Will was lying with the Revenue Courts where proceedings were pending and now as the same is available, the same be taken on record. Though no reply to the application was filed by the respondent, the application was opposed.