PANKAJ BHANDARI,J. - (1.) Appellant has preferred this appeal aggrieved by judgment and decree dated 18.05.1993 passed by Additional District Judge, Bikaner whereby the suit filed by the appellant for partition was dismissed.
(2.) The factual matrix of the case are that the property in question belonging to Chuni Lal was stated to be bequeathed by Chunilal in favour of his son plaintiff No.1, Babulal and his grand son plaintiff No.2 Hanuman and defendants No. 1 to 4 sons of Sugnaram and grand son of Chunilal on 28.01.1959. Evidence was adduced by the parties to prove the will and ultimately the Court held that the will was not proved by the plaintiff and the suit was accordingly dismissed on this ground.
(3.) Heard, counsel for the parties.;