- (1.) The petitioner has preferred this writ petition aggrieved by order dated 21.07.2016, vide which his application for summoning Mahendra as a witness was rejected.
(2.) It is contended by counsel for the defendant/petitioner that Mahendra was a witness to a Will, and therefore, was an important witness, who could not be produced as he was away from the town for more than fifteen years, which fact was also brought to the notice of the court by moving an application on 18.09.2014. It is also contended that though the burden to prove that the Will was forged is on the plaintiff, still the defendant/petitioner wants to produce the witness.
(3.) In support of his contentions, counsel for the defendant/petitioner has placed reliance on Ashok Kumar Agarwal Vs. Pramod Kumar Jain, 2011(3) DNJ (Raj.) 1016 and Om Metals & Minerals Pvt. Ltd. (M/s.) Vs. State of Karnataka, 2013(3) DNJ (Raj.) 1199.;