SURYA PRAKASH S. MAKHARIA Vs. PRAMOD KUMAR MAKHARIA

JUDGEMENT

(1.) The petitioner has preferred this application to reject the Caveat in TP/2121/2021.

(2.) Shorn of superfluities, the background facts necessary for the determination of this application can be stated as under:

(3.) The petitioner has preferred this application with the assertion that the Caveator is not one of the legal heirs of the deceased. Thus, the Caveator has no caveatable interest. It is contended that the deceased had complied with the stipulations in the Consent Terms to the fullest. The Caveator has filed the Caveat with intent to delay the grant of Probate as the endeavour of the Caveator to reopen the said issue by resorting to various proceedings has not yielded any result.