- (1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside order dated 09.06.2010, Annexure P1 passed by learned Additional Civil Judge(Senior Division), Barnala.
(2.) I have heard learned Counsel for the parties and have gone through the whole record including the impugned order passed by learned trial Court.
(3.) Facts relevant for the decision of the present revision petition are that, suit was filed by present Petitioner-Plaintiff for declaration that he is owner of the plot in dispute duly described in the head note of the plaint by way of Will dated 08.06.1990 and the sale deed dated 17.01.2007 executed by Defendant No. 1 in favour of Defendants No. 2 and 3 is null and void, with consequential relief of possession. Suit was contested by Respondents-Defendants. In the said suit, the below noted issues were framed by learned trial Court: 1. Whether the Plaintiff is owner in possession of the suit property on the basis of will dated 8.6.1990 executed by Maghar Singh OPP 2. Whether Maghar Singh executed a will dated 18.11.1988 in favour of Defendant No. 1 OPP 3. Whether Will dated 8.6.1990 is last executed Will by Maghar Singh OPP 4 Whether the Plaintiff is entitled to declaration and consequential relief of permanent injunction, as prayed for OPP 5. Whether the Plaintiff has no locus standi to file the suit OPD 6. Whether suit is not maintainable OPD 7. Whether suit is not filed within limitation OPD 8. Relief.;