SIVAGAMASUNDARI Vs. K S VARADARAJAN

JUDGEMENT

(1.) The application in A.No.2266 of 2013 has been filed to revoke the probate granted in O.P.No.892 of 2010 dated 23.3.2011 and a direction to surrender the original probate into this Court forthwith.

(2.) The application in A.No.2267 of 2013 has been filed to pass an order of interim stay of operation of the probate granted in O.P.No.892 of 2010 on 23.3.2011, pending disposal of the revocation application.

(3.) The brief facts which are necessary to decide the issue involved in these applications are as follows:-