- (1.)ORDER with the consent of the parties, the matter is taken up for hearing finally.
(2.)THIS is a case, wherein, the question of execution of will dated 18. 11. 92 is involved.
(3.)THE petitioner made an application before the Tahsildar, pendra Road for mutation of the lands under ownership of Smt. Sushila Bai. The Tahsildar, Pendra Road, on the basis of registered will dated 18. 11. 92, directed the mutation in the name of the petitioner by order dated 14. 07. 2003, on the grounds that no objection was raised by any party.
;