KULDIP SINGH Vs. SAVITRI DEVI AND ORS.

JUDGEMENT

(1.) The instant appeal is directed against the judgement dated 03.07.2010, passed by the ADJ (Central), Delhi in a Probate Petition preferred by respondent no.1.

(2.) It would be pertinent to note at this stage itself that Usha Devi, who was a legal representative of the deceased/ testator Mr. Kismat, had made a statement in the trial court, on 17.09.2008, that she had no objection to the issuance of letters of administration in favour of respondent no.1.

(3.) Both before this court, as well as the court below, the objections of the appellant (RW -2), were briefly as follows: