REKHA RANI Vs. ANIL KUMAR AND ANR

JUDGEMENT

(1.) The appellant has challenged the order dated 2nd February, 2016 passed by the learned Trial Court whereby the learned Trial Court dismissed her application under Order 39 Rules 1 and 2 of the Code of Civil Procedure.

(2.) The appellant is the real sister of respondent no.1. The appellant instituted a petition for grant of probate of the Will dated 10th March, 2014 of her father, late Bhagwat Swaroop and Will dated 20th January, 2014 of her mother, late Krishna Devi before the District Courts.

(3.) As per the Will dated 10th March, 2014 of late Bhagwat Swaroop, property No.9/2815/42, Gurudwara Gali No.4A, Dharampura, Gandhi Nagar, Delhi-110031 has been bequeathed to the appellant whereas property No.9/2815/52, Gurudwara Gali No.5, Dharampura, Gandhi Nagar, Delhi- 110031 has been bequeathed to respondent no.1.