VED PRAKASH VAISH,J. - (1.) Sri Pranav Ojha, learned counsel for the appellants is present.
(2.) This is plaintiffs' Second Appeal under section 100 of Code of Civil Procedure (in short, 'C.P.C.). The appellants/plaintiffs instituted an original suit bearing no. 238 of 1990 against the respondents for cancellation of Will dated 7.2.1966 executed by Sri Surya Nath Singh (deceased) in favour of the respondents. The suit was contested by the respondents (defendants) by filing written statement. The defendants took a plea that the appellant has no right to file the suit. It was stated by the defendants that the deceased Surya Nath Singh was married with Smt. Karampati and respondents/defendants were born from the said wedlock and appellants/plaintiffs forged the Will dated 29.10.1928. On the pleadings of the parties, learned trial court framed the following six issues:- ...[VERNACULAR TEXT OMITTED]...
(3.) The evidence of both the parties were recorded by the learned trial court. After considering the pleadings of the parties and evidence adduced by the parties, the suit was dismissed by the learned Munsif, Mau vide judgment and decree dated 10.12.1991.;