(1.) Heard learned counsel for the parties.
(2.) This writ petition has been filed by the petitioner aggrieved against the order dated 24.08.2015 passed by the trial court, whereby while deciding the application filed by the respondent under Sec. 136 of the Evidence Act, the trial court has directed that the petitioner would be free to lead evidence qua permanent injunction and that it would not be relevant to lead evidence qua the Will.
(3.) The petitioner filed a suit for permanent injunction, inter alia, based on title which he claims to have derived by way of a Will. The suit was resisted by the respondents-defendants by questioning the legality and validity of the Will. Based on the pleadings of the parties, the trial court framed four issues.