Arun Bhansali, J. - (1.) This appeal has been filed by the appellants Virendra Kumar and Trilochan Kumar aggrieved against the judgment dated 17.5.2008 passed by the Additional District Judge, Raisinghnagar (Sriganganagar), whereby the application for grant of probate filed by the respondent-Narendra Kumar has been accepted and the counter-claim filed by them has been rejected.
(2.) Respondent Narendra Kumar filed proceedings under Section 372 of the Indian Succession Act, 1925 in relation to a Will dated 21.2.1997 executed by Tola Ram (his father). In the petition, Narendra Kumar impleaded appellants Virendra Kumar and Trilochan Kumar along with sister - Vinod @ Neelam Rani as respondents.
(3.) After notices were issued, the appellants appeared and opposed the grant of probate to the respondent No. 1 and filed a counter-claim with the averments that the Will dated 21.2.1997 was revoked by Tola Ram and another Will dated 23.12.1999 was executed by him in their favour and, therefore, instead of grant of probate of Will dated 21.2.1997 to the respondent No. 1, probate of Will dated 23.12.1999 be granted in their favour.;