RAMESH T.G. Vs. NIL

JUDGEMENT

(1.) This petition is filed under Part IX Chapter I Sec. 218 and Chapter IV Sec. 276 read with Sec. 300 of the Indian Succession Act, 1925, praying to grant the Probate in respect of the last Will and Testament dtd. 2/5/2017 of the deceased Rangamma.

(2.) The factual matrix of the case of the petitioner in the petition is that a lady known and called Rangamma, being the widow of late Subba Shetty, also being an Indian National, Hindu by religious denomination and permanent resident of Door No.1356, Sree Chowdeshwari Street, 10th Ward, Sargur Town, Sargur Hobli, H.D.Kote Taluk, Mysore District, passed away on 27/6/2019 at her residence. The deceased Rangamma was aged 80 years at the time of her death. The deceased Rangamma was the biological daughter of late Rangashetty and late Venkatamma. The above said address was the permanent place of abode of the deceased Rangamma at the time of her death and she was domiciled at the aforesaid address.

(3.) It is the case of the petitioner that during her lifetime, the deceased Rangamma married Subba Shetty and they did not have any biological issues and hence they adopted a boy named Gopala Krishna and he began to reside with them as a natural born son of theirs. The said Subba Shetty predeceased Rangamma. Her adoptive son Gopala Krishna has survived her and is currently residing in the above mentioned address. He is the sole survivor of her family. The parents of the said Rangamma also predeceased her and tabular column is also given in the petition regarding the relationship with the deceased.