RAKESH SRIVASTAVA Vs. SUDHA SRIVASTAVA

JUDGEMENT

(1.) First Appeal no. 1274 of 2023 has been filed by the Rakesh Srivastava and others under Sec. 299 of the Indian Succession Act, 1925 against the impugned judgment and order dtd. 18/10/2023 passed by the court of Additional District and Sessions Judge Court No.1 Varanasi in Probate Case No. 26 of 2007 Rakesh Srivastava and others vs.Smt.Sudha Srivastava and others, whereby application seeking probate regarding alleged Will dtd. 25/5/2002 executed by Parmanand Lal Srivastava(testator) has been rejected.

(2.) First Appeal no. 1276 of 2023 has been filed by Rakesh Srivastava and others against impugned judgment and order dtd. 18/10/2023 passed by the court of Additional District Judge Court no.1 Varanasi in Probate Case No. 27 of 2007 Smt. Sudha Srivastava and others vs. Krishna Kumar Srivastava and others, whereby application seeking probate regarding registered Will executed by Parmanand Lal Srivastava(testator) on 20/9/1996 has been granted.

(3.) Probate case No. 26 of 2007 and 27 of 2007 were heard together by the lower court and decided by the common impugned judgment and order dtd. 18/10/2023.