B.A.GAUTHAM Vs. NIL

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This petition is filed under Sec. 232(a), 276 and Chapter IV of the Indian Succession Act, 1925 read with Rule 5 of the Rules Governing Probate and Administration Matters, 1964 and sought for the relief to allow the petitioner to prove the Last Will and Testament dtd. 31/12/1997 executed by late Sri B.A. Ananda Rao and grant Letters of Administration in favour of the petitioner in respect of the schedule properties and credits of Sri B.A. Ananda Rao of the Will dtd. 31/12/1997 and grant such other relief as deems fit in the circumstance of the case.

(3.) The factual matrix of case of the petitioner is that the testator Sri B.A. Ananda Rao professed Hindu religion and was residing in Bangalore City which was his fixed place of abode within the jurisdiction of this Court and he was also ordinarily a resident of Bangalore City having permanent residence at No. 168D/E, 5th Main, 3rd Cross, J.P. Nagar 3rd Phase, Bangalore and he had executed a Will and Testament dtd. 31/12/1997 and he also passed away within the jurisdiction of this Court on 25/8/2003.