3.2021 Present: Mr.Romesh Verma vs Unknown
2021 Latest Caselaw 1491 HP

RSA No. 581 of 2019

1.3.2021 Present: Mr.Romesh Verma, Advocate, for the appellant.

.

Mr.Hoshiyar Singh Rangra, Advocate, for the respondents.

RSA No. 581 of 2019

Admit on following substantial questions of law.

1. Whether judgments and decrees passed by learned Courts below are vitiated on account of misconstruction, misreading and misinterpretation of pleadings and evidence on record, oral as well as documentary, resulting r in perversity?

2. Whether the findings of the Courts below with respect to validity of Wills Ex. PW-1/A and Ex. PW-1/B are contrary to law of land, especially pronouncement of the Apex court in Ganeshan

(D) through LRs. Vs. Kalanjiam & others, reported in 2019 (3) Civil Court Cases 634 (SC)?

3. Whether dismissal of application by first

Appellate Court, filed under Order 41 Rule 27 C.P.C. is against provisions contained therein?

List for hearing after completion in due course.

CMP No. 15116 of 2019

Reply stands filed. Rejoinder, as prayed, be filed

within three weeks. Interim to continue till next date.

List after three weeks.

(Vivek Singh Thakur), Judge.

1st March, 2021 (Keshav)