SHOBHA PRAKASH LALA Vs. NANDLAL HOTCHAND BHATIJA

JUDGEMENT

(1.) THIS petition has been presented by the Caveator in Testamentary Petition No. 32 of 1992 inter alia claiming reliefs to the effect that the grant issued in the Testamentary Petition No. 32 of 1992 either be revoked or set aside and the petition be restored to file and be treated as contentious matter and certain consequential reliefs.

(2.) THE circumstances being sequel to the presentation of the petition are adverted to hereinbelow.

(3.) ONE Bhagibai Hotchand Bathija since deceased presented the petition being No. 32 of 1992 seeking for issuance of probate of the last Will and testament dated 24th August, 1976 of Hotchand Mulchand Bathija her husband who died on 18th August, 1991. (Hereinafter for brevitys sake the Original Petitioner is referred to as deceased Bhagibai and Hotchand as deceased Hotchand ).