ANJANI KUMAR MISHRA,J. - (1.) Heard Shri T.A. Khan, counsel for the appellant and Shri Vikas Srivastava, counsel for the caveator-respondent.
(2.) This is a plaintiff's second appeal arising out of a suit for cancellation of a registered will dated 09.01.2006 and for permanent prohibitory injunction. It is directed against the judgment and decree passed by the lower appellate court which has reversed the decree of the trial court and dismissed the plaintiff's suit.
(3.) The plaintiff-appellant filed the suit seeking cancellation of the registered will dated 09.01.2006 executed by Safi Ahamd, his father in favour of his grandsons, defendant-respondents 1 to 5 in the suit, the sons of Siraj, brother of the plaintiff.;