- (1.) Heard learned counsel for the appellants.
(2.) None appears for the respondents though served.
(3.) The appellant has preferred the appeal aggrieved by the judgment and order passed by the High Court in second appeal by setting aside the remand order passed by the Additional District Judge, Patiala on 25.1.2003 by which the defendant-appellant had been allowed to produce certified copies of the orders of the Assistant Collector and further to adduce additional evidence with respect to the Will dated 30.11.1987 by permitting them to place on record the original registered Will dated 30.11.1987.;