Himachal Pradesh High Court
Tita Ram & Others vs Leela Devi on 31 December, 2018
Author: Sureshwar Thakur
Bench: Sureshwar Thakur
IN THE HIGH COURT OF HIMACHAL PRADESH
SHIMLA
CMPMO No. 466 of 2018
Decided on : 31.12.2018
.
Tita Ram & others .....Petitioners.
Versus
Leela Devi ....Respondent.
Coram:
The Hon'ble Mr. Justice Sureshwar Thakur, Judge.
Whether approved for reporting?1
For the petitioners: Mr. Y.P. Sood, Advocate.
For the respondent: Kanwar Bhupinder Singh, Advocate.
Sureshwar Thakur, J (oral)
Since the relevant Will has already been proven by the marginal witness thereto, hence subsequent thereto endeavor, for, proving the same, is, a mere after thought, and, also a redundant exercise. Consequently, the impugned order is maintained, and, the instant petition is dismissed, as infructuous. All pending applications also disposed of.
31st December, 2018 (Sureshwar Thakur),
(kck) Judge.
1
Whether reporters of the local papers may be allowed to see the judgment?
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