YASHOMATI SHARMA Vs. RAHUL SHARMA

JUDGEMENT

(1.) Heard Shri B.D. Upadhyaya. Counsel for the appellant and Shri Gopal Narain, Counsel for the respondent Nos. 1 and 3.

(2.) By the present appeal, filed under section 384 of Indian Succession Act, 1925, the appellant has prayed for setting aside the order passed in M.C.C. No. 96 of 2003 arising out of Probate Case No. 55 of 2002 by which the application under section 263 of Indian Succession Act for revocation of the probate has been issued in favour of Rahul Sharma.

(3.) Briefly stated, an application was filed under section 276 of the Indian Succession Act to grant a probate on the basis of the Will executed in favour of Shri Rahul Sharma. The probate was granted on 2.5.2003 by allowing the application on the ground that no one has objected to the grant of probate. therefore. the order was passed by the Additional District Judge granting the probate.