REENA KUMARI Vs. STATE

JUDGEMENT

(1.) Order on Civil Misc.

(2.) We have heard Shri Ajeet Kumar, learned counsel for the caveator/ defendant. Shri Navin Sinha, Sr. Advocate assisted by Shri Rahul Sahai appears for the plaintiff.

(3.) The Testamentary Case No.1 of 2007, registered as Testamentary Suit No.5 of 2007 (by order dated 08.05.2007), was filed on 21.11.2006 for grant of letters of administration in favour of the plaintiff- Yuvrani Reena Kumari, the daughter of the deceased-testator Late Rani Indra Mohini in respect of the alleged will dated 15.11.1984. Shri Chandra Vijay Singh son of late Shri Misri Chandra and Smt. Indra Mohini (the deceased) filed a caveat under Chapter XXX Rule 6 and 7 of the Allahabad High Court Rules, 1952 raising objections to the grant of letters of administration, through Shri A.K. Rai and Shri Vishnu Kumar Singh, Advocates on 16.4.2007. The issues were framed on 27.9.2007. An additional issue was framed on 7.8.2008.