SH. VED PRAKASH Vs. SMT. NATHO DEVI

JUDGEMENT

(1.) THE two captioned appeals challenge an order dated 4.10.1997 allowing Probate Case No. 346/1988 holding that the propounders of the will Ex.PW -1/1 having successfully established that the will was the last legal and valid testament of late Chelu Ram were entitled to obtain letter of administration with a copy of the will annexed thereto.

(2.) THE appellants of FAO No. 8/1998 are the children of late Smt.Govindi Devi. The appellants of FAO No. 47/1998 are the sons of late Smt.Angoori Devi. The 2 ladies were 2 out of the 6 daughters of late Shri Chelu Ram.

(3.) HIS sons were Rattan Chand and Ramesh Chand, husbands of Natho Devi and Rajeshwari Devi respectively. His daughters were named Gobindo Devi, Gianwati, Bharto, Bharpai Devi, Angoori Devi and Chameli. His daughters Angoori Devi and Chameli had predeceased him.