RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and perused the record
(2.) THIS writ petition has been filed against the order dated 26.10.2006, passed by the District Judge, Lalitpur. It appears that late Sri Jhaggey Ram son of late Sri Khinde Rajak executed a registered Will deed on 17.11.2001 through which it is claimed that he had given rights to the petitioners with regard to his agricultural land and the cash deposited in the State Bank of India, main branch, Lalitpur as well as main Branch of Punjab National Bank at Lalitpur. Sri Jhaggey Ram died on 6.12.2001. He was the grandfather of the petitioners and father of respondent No. 3. It is stated that as the petitioners had looked after him in his last days out of affection the grandfather Sri Jhaggey Ram had executed the aforesaid Will in favour of the petitioners.
(3.) IT also appears from the record that on the basis of the aforesaid Will the petitioner filed Succession Case No. 34 of 2002, Amardeep v. Sohan Lal, under Section 372 of the Succession Act. Respondent No. 3 also filed Suit No. 76 of 2002 in the court of Civil Judge (Junior Division), Lalitpur for cancellation of the registered Will in question dated 27.11.2001 executed by late Sri Jhaggery Ram in favour of the petitioners.;