LAWS(GJH)-2013-8-53

GIRIRAJSINGH S/O MAHARAJKUMAR SHIVRAJSINGHJI JADEJA Vs. STATE

Decided On August 12, 2013
Girirajsingh S/O Maharajkumar Shivrajsinghji Jadeja Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) Misapplying of decision in Minaxiben Shashikantbhai Patel v. Dist. Collector, Gandhinagar, 2007 1 GLR 277, has led the learned Additional Senior Civil Judge, Gondal, to dismiss the application for obtaining probate of Will by holding that, "In view of the said decision, it is not necessary for the applicants to incur expenditure for obtaining probate of Will. Hence, the application is rejected".

(2.) The short facts are thus:The appellantsapplicants had filed Misc.

(3.) Heard learned advocate Mr. B.B.Gogia for the appellants.