SURINDER KUMAR GROVER Vs. STATE

JUDGEMENT

(1.) With the consent of learned counsel for the parties, the present two connected Appeals arising out of a common judgment dtd. 25/4/2018 [hereinafter referred to as 'Impugned Judgment'] shall stand disposed of by this common judgment. By way of the Impugned Judgment, the learned Single Judge has disposed of TEST.CAS. 38/2000 and CS(OS) 140/1997, wherein the learned Single Judge has dismissed the Probate case and has allowed the Partition suit against the Appellant herein.

(2.) At the outset, it is deemed appropriate to clarify the procedural history, albeit briefly, of the two cases that is the subject matter of the Impugned Judgment, which is as follows:

(3.) Shorn of unnecessary details, the genealogical chart of the family, as well as the brief facts germane to the institution of the present two Appeals, are as follows: