PAMINDER GUJRAL Vs. VIJAY KUMAR PAUL

JUDGEMENT

(1.) BY this order, I proposed to decide three transfer petitions filed by petitioners under Section 24 read with Section 151 of the Code of Civil Procedure for the transfer of - (i) Probate Case No. 109/2012 pending in the Court of ADJ, Saket Court, New Delhi. (ii) Probate Case No. 69/2012, pending before Additional District Judge, Saket Court, New Delhi, & (iii) Revocation Petition No. 30/2012 filed in Probate Petition No. 234/2006 pending before Additional District Judge, Tis Hazari Courts, Delhi to this Court.

(2.) FOR the purpose of deciding these petitions, it is pertinent to discuss the family tree which is as under :

(3.) SMT . Upkar Gujral, mother of parties made her Will dated 21st July, 1995 bequeathing all her properties to her husband, Sh. M.S. Gujral.