REVANNA Vs. A H GOVINDARAJA

JUDGEMENT

(1.) THE appellant has filed this appeal assailing the order of the learned Single Judge dismissing the probate civil petition filed under Section 263 of the Indian Succession Act for revocation of the Will executed by late Smt. Gangarama in favour of her sister's son Govindaraja, respondent herein.

(2.) THE brief facts of the case are, that one Huchaiah was owning a house property in Bangalore which is a disputed property. Appellant is the brother of Huchaiah. Huchaiah has got a wife by name Gangamma. Huchaiah died in the year 1982 leaving behind him Smt. Gangamma as his sole legal heir. After the death of Huchaiah, Smt. Gangamma succeeded to the property of her husband. She has a sister by name Shan-thamma. Before her death, Smt. Gangamma was suffering from cancer. She executed a Will on 10-8-1990, and died on 5-9-1990. After her death, a probate civil petition was filed in this Court under Section 263 of the Indian Succession Act, for probate of the Will. This Court after elaborately considering the contentions, granted a probate vide order dated 19-9-1991. Thereafterwards, a probate civil petition was filed under section 263 of the Indian Succession Act, for revocation of probate, on the ground that, the appellant was not impleaded to the probate petition and no notice was issued to him. Late Smt. Gangamma was not in a fit condition to execute a Will. Will is a forged one. Under law, the appellant is the legal heir as per Section 15 read with Section 16 of the Hindu Succession Act. Therefore, to deprive the appellant, the Will is concocted. Objection statement is filed by the respondent denying the allegations made therein. Appellant examined himself as P. W. 1 and no document is marked on behalf of the appellant. Respondent examined himself as R. W. 1 and other witnesses as R. Ws. 2 and 3. R. W. 2-A. Ganesh who drafted the Will and R. W. 3-B. G. Narayana is the attesting witness.

(3.) THE learned Single Judge after considering the rival contentions and the material evidence on record, dismissed the probate civil petition. Against that, the present appeal is filed.