PRAVINA VIKRANT GHOTGE Vs. VINAYAK RAMCHANDRA DINDORIKAR

JUDGEMENT

(1.) By the order dated 28th August, 2012 notice of the petition was issued to the respondents with a specific note that the petition would be heard and disposed off finally at the stage of admission.

(2.) The question that arises for consideration of the Court, in this petition is whether a third party who is not a beneficiary under a Will, can be impleaded as a party respondent to a probate petition.

(3.) The set of facts within which the question arises is as follows :-