TARUN NARAINSINGH ADVANI Vs. DEEPAK MATAI AND OTHER

JUDGEMENT

(1.) The challenge in the present Appeal is to an order dtd. 25/10/2016 by which the caption Testamentary Suit filed by the Appellant seeking letters of administration of a Will dtd. 18/3/1991 ("the said Will") stated to be the last will and testament of one Girdharilal Chellaram Matai (" the Testator'} came to be dismissed.

(2.) Before adverting to the rival contentions, it is useful to set out the following facts viz.

(3.) What relief, if any, the Plaintiff is entitled?"