ANIL SOMANI Vs. STATE

JUDGEMENT

(1.) This order is in continuation of the following common order passed in these matters on 19th September, 2019:

(2.) The counsel for the petitioner/s has filed (i) IA No.13486/2019 in Test.Cas. No.69/2019 to amend the petition to plead the source of the property bequeathed under the document claimed to be the validly executed last Will of the deceased testatrix therein; (ii) IA No.13487/2019 in Test.Cas. No.70/2019, also for amendment, to plead the properties bequeathed by the testatrix Leelawati Somani under the document claimed to be her validly executed last Will to be her self-acquired properties; and, (iii) IA No.13485/2019 in Test.Cas. No.71/2019, also for amendment of the petition to amend the Schedule of properties annexed to the petition.

(3.) The counsel for the petitioner/s also states that in all the applications aforesaid, the petitions are also sought to be amended to plead that the original documents claimed to be the Will in each of these petitions have been filed in the partition suit.