NEERA SINGH Vs. ANITA (RAI) SINGH

JUDGEMENT

(1.) Heard the learned counsels appearing for the parties.

(2.) This appeal has been filed against the judgment dtd. 5/5/2023 passed in Miscellaneous Appeal No.296 of 2016 whereby the learned Single Judge of this Court has set aside the order dtd. 2/5/2016 passed in Administration Case No.87 of 2004 (Probate Title Suit No.04 of 2005).

(3.) The learned Single Judge vide judgment dtd. 5/5/2023 passed in Miscellaneous Appeal No.296 of 2016 has held as under: