VEENA KUMARI R. Vs. NIL

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and award dtd. 23/11/2020 passed in P & SC No.44/2019 filed by the appellant, whereby the trial court dismissed the said petition filed by the appellant.

(2.) Heard learned counsel for the appellant and perused the material on record.

(3.) The material on record indicates that the appellant filed the aforesaid petition before the trial court seeking grant of probate in her favour of the registered Will dtd. 1/8/2019 executed in her favour by Sri.Chikka Muniyappa. It was contended that under the said Will, Chikka Muniyappa had bequeathed the petition schedule properties in her favour and upon his death on 5/10/2019, the petitioner being a legatee under the said Will, became entitled to seek probate/letters of administration and consequently, she filed the aforesaid petition before the trial court.