S. LEOREX SEBASTIAN Vs. SAROJINI

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is preferred by the appellants, challenging the final impugned judgment and order dtd. 26/4/2022 passed by the High Court of Madras in C.R.P. (PD) No. 1823 of 2021, whereby the order of the learned Principal District Court, Coimbatore (hereinafter referred as "the District Court "), revoking grant of probate of Will dtd. 9/1/1976, was set aside, and restored the grant of probate on the ground that the testamentary jurisdiction of the Court is limited to pronouncing upon the genuineness of the execution of a Will and does not extend to determining the title of the property dealt with thereunder.

(3.) The brief facts of the case pleaded by the parties are as under: