DINESH RAMCHANDRA SAWANT Vs. SHIVAJI RAMCHANDRA SAWANT

JUDGEMENT

(1.) ADMIT . By consent of the learned counsel and at their request, the Appeal is taken up for hearing and final disposal.

(2.) THE Appeal arises from a judgment of a Learned Single Judge in the testamentary jurisdiction by which probate has been granted in respect of an alleged will and testament of the deceased Ramchandra Marutirao Sawant.

(3.) THE following issues were drawn up: