B.NITISH HARIHAR Vs. P.SIVANANDAM

JUDGEMENT

(1.) This Civil Revision Petition has been filed under Article 227 of the Constitution of India by the petitioner in Probate O.P.No.258 of 2019 questioning the order dated 29.09.2020 passed by the I Additional District Court, Salem.

(2.) Probate O.P.No.258 of 2019 had been filed by the revision petitioner herein under Sections 232, 235 and 276 of the Indian Succession Act, 1925, seeking to prove the Will dated 16.07.2014 and the Codicil dated 14.11.2018 in common form and to grant Letters of Administration attaching the Will and Codicil with respect to the properties described in the schedule to the petition in favour of the petitioner.

(3.) It is the contention of the revision petitioner that under a Will executed by R.P.Sarathy son of K.V.Radhakrishnan Chettiar on 16.07.2014 and under a Codicil on 14.11.2018, the properties which had been described in Schedule A to the petition had been bequeathed to the petitioner and the properties described in Schedule B to the petition had been bequeathed to the 2nd and 3 rd respondents.