KENCHATHAYAMMA Vs. NIL

JUDGEMENT

(1.) THE appellants herein being aggrieved by the order dated 12-9-2002 passed by the Principal District Judge at Chitradurga in P and S. C. No. 1 of 2001 have preferred this appeal.

(2.) BRIEFLY stated the facts are as follows : the testatrix Gowramma was working as an Attender (Ayah) in the government Hospital at Guddada Rangavalli Village. Her husband narasimhappa died on 15-5-1984, her daughter Laxmi died on 24-10-1996 and her son Thippeswamy died on 4-10-1996. The appellants herein are the children of Gowramma's sister Lakshmamma. After the death of her husband and children, Gowramma was staying with the appellants herein and they were looking after her. Gowramma executed the registered Will dated 14-7-1999 bequeathing her properties in favour of the appellants herein and died on 16-7-1999 while in service.

(3.) THE appellants filed petition in P and S. C. No. 1 of 2001 for grant of probate of the registered Will executed by Gowramma.