BOPPANDA N. KUSHALAPPA Vs. BALEYADA K. CHERAMANNA

JUDGEMENT

(1.) The learned First Addl. District Judge, Kodagu, Madikeri has referred this case by passing following order:

(2.) Brief facts of the case are, one Smt.Boppanda Boji Kalappa executed her Will on May 3, 1995. First respondent filed an application in P and SC No.2/1996 on the file of learned Principal District Judge, Kodagu, Madikeri under Sec. 276 of the Indian Succession Act, 1995[1], for grant of Probate. Upon being contested, probate petition was converted as O.S. No.1/1997.

(3.) On December 11, 2003, the suit was transferred to the Court of Civil Judge, Senior Division, Kodagu on the ground of valuation and it was re-numbered as O.S. No.3/2004.