L.N.MITTAL,J. - (1.) JIWAN Singh @ Jiwan Dass was employee of respondents no.1 to 5. On his death, his widow Shakuntla filed suit against respondents no.1 to 5 claiming service benefits of Jiwan Dass including arrears of pay etc. The said suit was decreed. Execution petition was filed by petitioner Satnarain son of Jiwan Dass claiming himself to be sole legal heir of Shakuntla ­ decree holder on the basis of registered Will dated 25.08.2006, allegedly executed by Shakuntla in favour of Satnarain.
(2.) RESPONDENTS no.6 to 11 filed objections in the execution petition. Respondents no.6 to 9 are widow, a son and two minor daughters of Satish Kumar ­ another deceased son of Jiwan Dass, whereas respondents no.10 and 11 are daughters of Jiwan Dass. Accordingly, respondents no.6 to 11 claimed share in the decretal amount being legal heirs of Jiwan Dass as well as Shakuntla ­ decree holder. Learned Executing Court, vide order dated 09.01.2010 (Annexure P-3), has allowed the objections preferred by respondents no.6 to 11 and has directed disbursement of decretal amount to petitioner and respondents no.6 to 11 in accordance with their share under the Hindu Succession Act, 1956. Feeling aggrieved, Satnarain has filed this revision petition under Article 227 of the Constitution of India to assail order Annexure P-3.
(3.) I have heard counsel for the parties and perused the case file.;