MANJULAMMA N. Vs. NIL

JUDGEMENT

(1.) The petitioner in Probate Application is before us in this appeal filed under Sec. 299 of the Indian Succession Act, 1925, calling in question the Judgment dtd. 14/2/2025 in P & SC No.15017/2023, passed by the V Addl. District Judge, Bengaluru Rural, sitting at Devanahalli (for short 'the Probate Court').

(2.) The Probate Court by the impugned Judgment, rejected the application filed under Sec. 276 of the Indian Succession Act.

(3.) The parties are referred to as per their rankings before the Probate Court.