VINAYAK ARVIND BAJORIA Vs. ARVIND KUMAR BAJORIA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) By this Miscellaneous Petition, the Petitioners are seeking cancellation/revocation of grant of probate of will dtd. 10/9/2012, issued by this Court on 15/6/2021 in Testamentary Petition No. 1068 of 2020. The probate was granted in favour of Respondent No. 1, who happens to be the father of the Petitioners herein.

(3.) The bedrock of the contentions raised on behalf of the Petitioners in this petition is that despite the Petitioners having a Cavetable interest, they were not cited in the Testamentary Petition and by suppression of material facts from this Court, the Respondent No. 1 obtained probate of the aforesaid will.