MAINA DEVI Vs. RATI RAM

JUDGEMENT

(1.) This is an appeal which is directed against the judgement dated 18.02.2009, passed by the learned Addl. District Judge, Delhi. By virtue of the said judgement, the learned ADJ, rejected the appellant's petition dated 05.04.2004, preferred under Sec. 263, 264 and 282 of the Indian Succession Act, 1925 (in short the 1925 Act).

(2.) The appellant, being aggrieved by the impugned judgement, passed by the learned ADJ, instituted the present appeal.

(3.) In order to adjudicate upon the present appeal, the following broad facts are required to be noticed: