PRABHA DEVI Vs. STATE

JUDGEMENT

(1.) The present appeal under Sec. 299 of the Indian Succession Act, 1925 (the ISA) has been filed by the objector/respondent no. 12 in the probate petition P.C. No. 69/2011 filed under Sec. 276 and 278 of the ISA on the file of the learned Additional District Judge, South District, Saket Courts, Delhi, aggrieved by the order dtd. 30/11/2011 by which the petition was allowed.

(2.) In this appeal, the parties herein shall be referred to in the same rank as they were arrayed in the original probate petition.

(3.) Brief facts borne out by the record are: Late Ms. Lakhmi Devi (the testatrix), an unmarried Hindu woman, died on 29/4/1996 at her residence situated, at House No. 1/40498, Village Mochi Bagh, New Delhi. The property comprised of three rooms and appurtenant portions standing on a plot measuring 77 square yards. The testatrix was a teacher in a School of the Municipal Corporation of Delhi.