SMITA AJAY YEOLE Vs. MILIND V.CHALKE

JUDGEMENT

(1.) Heard through video conferencing.

(2.) The matter has been specially assigned to me. It is principally a testamentary dispute about the estate of the late Vishwanath Chalke who died on 28th August 2012. He left a Will dated 9th October 2009. Vishwanath Chalke was survived by his widow, Vandana, and his two adult children, his married daughter Smita Yeole, and his son Milind Chalke.

(3.) Smita has sought probate to this Will. That petition is contested and is now to be tried as a suit.