HARINDER SINGH CHAWLA Vs. RUPINDER NAYAR

JUDGEMENT

(1.) This is a chamber appeal filed by the defendant impugning the order of Joint Registrar dtd. 16/3/2022 whereby the Joint Registrar has directed the defendant to file the original Will dtd. 7/2/1995 of late Mrs. Amrit Kaur and further directed that the original Will dtd. 7/2/1995 be filed in a sealed cover.

(2.) Learned counsel for the defendant submits that there are several litigations pending between the parties and may be required to be required to be produced in other proceedings also and in case it is filed in these proceedings, it may delay the progress of the other suits and proceedings.

(3.) Learned counsel for the plaintiff submits that the genuineness and authenticity of the Will is in dispute. However, he has no objection in case defendant were to undertake that the original Will shall be produced in Court as and when so directed by the Court and also, if required by the plaintiff for forensic examination by a hand-writing expert.