N CHANDRASHEKHARA GOUDA Vs. NIL

JUDGEMENT

(1.) This appeal is filed under Sec. 384 of the Indian Succession Act, 1925 (for short, 'Act, 1925') challenging the correctness and legality of order dtd. 7/7/2022 passed in P & SC No.19/2021 on the file of I Additional District and Sessions Judge, Ballari.

(2.) Heard learned counsel Shri. Chetan Munnolli for appellant and perused the Trial Court records.

(3.) The appellant filed a petition in P and SC No.19/2021 before the Trial Court seeking grant of probate in respect of the last Will and Testament dtd. 27/7/2009 executed by Shri. N. Parvatha Gouda (testator) pertaining to the petition schedule properties, in the capacity of a beneficiary under the said Will.