P.V. SRINATH YESHWANTH Vs. W.S. JAYAPRAKASH

JUDGEMENT

(1.) The Testamentary Original Suit is filed for grant of Probate in respect of the last Will and Testament of the deceased W.S.Shanthi Devi.

(2.) The brief facts of the case of the plaintiff are as follows:

(3.) Pending Original Petition, the respondents 1 to 9, who are the nephews and nieces of the testatrix, were impleaded as parties and the 10 th respondent, Sri Sathya Sai Central Trust, Puttaparthi has been impleaded, being one of the beneficiaries under the Will. The petition has been filed, seeking to prove the Will and Codicil of late W.S.Shanthi Devi and Probate be issued thereof.