D N RAMA MURTHY Vs. ANUPAMA BANERJEE

JUDGEMENT

(1.) THIS petition is filed under Section 24 CPC by Sri D.N.Ramamurthy seeking transfer of P & SC No.157/2013 filed 1st by the respondent which is now re -numbered as O.S.No.4007/2013. The said proceeding is pending on the file of the XV Additional City Civil & Sessions Judge, Bangalore. The transfer of the said case is sought, so that the same is tried along with Probate C.P.No.14/2013 filed by the petitioner before this Court.

(2.) PETITIONER ­ Mr. D.N.Ramamurthy claims to be the sole executor of the Will dated 08.05.2012 allegedly executed by late Smt. Shankuntala Devi. He also claims that he is the Trustee of the Trust established by late Shankuntala Devi called as 'Shakuntala Devi Educational Foundation Public Trust'. He has initiated proceedings under Section 276 read with Section 300 of the Indian Succession Act, 1925 (for short, 'the Act') before this Court in Probate C.P.No.14/2013 seeking grant of probate of the Will dated 08.05.2012 with Codicil dated 17.05.2012 executed by Smt. Shakuntala Devi in his favour and in his name.

(3.) OF late Shakuntala Devi. She has instituted proceedings in P & SC No.157/2013 on the file of the City Civil Court, Bangalore seeking grant of Letters of Administration under Part VII & IX of the Act, 'to act and represent late Smt. Shakuntala Devi as her legal representative and to secure the transfer and distribution of various assets listed in the schedule'.