REVATI RAMAN UPPAL Vs. SAVITA UPPAL

JUDGEMENT

(1.) Petitioner wanted to amend his objections in probate case No. 442/94 for incorporating plea regarding execution of additional Wills dated 7.1.87 and 6.6.78. His prayer was rejected by Probate court by order dated 22.2.99 and he has now filed this revision petition to challenge the order.

(2.) Petitioner's father Janak Nath Uppal allegedly executed four Wills dated 6.8.1977, 10.1.1988 and dated 7.1.1987 and 6.6.1975 - the last two are the subject matter of present controversy. Petitioner applied for grant of probate to Will dated 10.1.1988 in Probate Case No. 447/94 and his elder brother Pran Nath Uppal did it for will dated 6.8.77 in Probate case No. 442/94.

(3.) Testator died on 13.11.1988. Petitioner filed his probate case after three years or so while his elder brother did it immediately after his father's death, but died during its pendency on 21.5.89. His LRs. were substituted in Probate case No.442/94 and are respondents 1-4 herein.