SUMA NEDUNGADI Vs. NIL

JUDGEMENT

(1.) This petition is filed under Sec. 222, 276, 300 and Chapter IV of the Indian Succession Act, 1925 read with Rule 5 of the Rules Governing Probate and Administration Matters, 1964 praying this Court to allow first petitioner to prove the last Will and Testament dtd. 19/8/2016 of late A K Ravindranath Nedungadi and also grant probate in favour of petitioner No.1 in respect of the said Will and grant such other relief as this Court deems fit under the circumstances of the case.

(2.) Heard learned counsel for the petitioners.

(3.) The petitioners have filed this petition seeking grant of probate of the last Will and Testament dtd. 19/8/2016 of late Ayani Kurussi Ravindranath Nedungadi alias A K Ravindranath Nedungadi S/o late A K P Nedungadi. It is stated that the testator professed Hindu religion and was residing in Bengaluru city and the testator died on 29/1/2022. The testator was a resident of and domiciled at Flat No.103, Delphi3, Prestige Acropolis, 20 Hosur Road, Bengaluru.