S.N. Variava, J. - (1.) Leave granted.
(2.) This Appeal is against a judgment of the Punjab and Haryana High Court dated 5th October, 1999 by which the second Appeal filed by the Appellant herein has been dismissed.
(3.) Briefly stated the facts are as follows: One Ms. Raj Mohini possessed moveable and immovable properties. She was unmarried and did not have any issue. She executed a will dated 2nd April, 1985 in favour of the 1st Respondent, which is the said Raj Mohini died on 27th April, 1998. (For sake of convenience she will hereinafter be referred to as the said deceased.);