SADANAND RAMCHANDRA NEWASE Vs. RAJESHWARI SURESH NEWASE

JUDGEMENT

(1.) The only issue arisen in this writ petition is whether the trial Court was justified in refusing permission to adduce secondary evidence to the Petitioner-Applicant.

(2.) Petition was filed for grant of probate under Sec. 218 of the Indian Succession Act, at page no. 16 by the Petitioner who is brother of the deceased-Suresh. Initially, there were no opponents. These Respondents are the wife and daughter of the deceased-Suresh. They appeared on their own, and they were impleaded as opponents.

(3.) Considering the limited controversy, I have finally heard learned Advocate Shri Khairnar for the Petitioner and learned Advocate Shri Rananaware for Respondent Nos. 1 and 2.