K.P.Singh, J. - (1.) By means of this writ petition the petitioner has prayed for quashing the judgment of the Second Appellate Court dated 22-1-1982. The petitioner had claimed right in the dispute land on the basis of a will executed by Ramzani.
(2.) The trial court rejected the claim of the petitioner as the petitioner had failed to prove the loss of the will and the evidence led by the petitioner did not prove due execution of the will. Against the judgment of the trial court the appellate court gave judgment for the petitioner holding that the will was proved without addressing itself to the question of loss of the will. The second appellate court through its judgment dated 22-1-1982 has restored the judgment of the trial court. Aggrieved by the judgment of the second appellate court the defendant petitioner has approached this Court under Article 226 of the Constitution.
(3.) The learned counsel for the petitioner has contended before me that the second appellate court has exceeded its jurisdiction in reappraising the evidence on record and giving judgment against the petitioner.;