Punjab-Haryana High Court
Suresh Chand Jain vs Naresh Chand Jain And Another on 18 November, 2011
Author: Ritu Bahri
Bench: Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
R.S.A. No. 247 of 2010
Date of decision:-18.11.2011
Suresh Chand Jain
...Appellant
Versus
Naresh Chand Jain and another
...Respondents
CORAM: HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr. A.K. Jain, Advocate
for the appellant.
Mr. H.N. Mehtani, Advocate
for the respondents.
RITU BAHRI J.(Oral)
As per the findings recorded by the trial Court, the Will Ex.D1/A has been proved by the attesting witnesses by giving the statement that it was recorded and executed in their presence. As per the terms of the Will the property has been transferred. The plaintiff has executed the Will and it has been duly proved.
No substantial question of law is involved for consideration.
The regular second appeal is dismissed.
November 18, 2011 ( RITU BAHRI ) Vijay Asija JUDGE