LAWS(BOM)-2026-3-18

NANDKUMAR NARSINGRAO PUPALA SINCE DECEASED THROUGH LEGAL HEIRS SHAKUNTALA NANDKUMAR PUPALA Vs. PRATAPSINGRAO PUPALA

Decided On March 06, 2026
Nandkumar Narsingrao Pupala Since Deceased Through Legal Heirs Shakuntala Nandkumar Pupala Appellant
V/S
Pratapsingrao Pupala Respondents

JUDGEMENT

(1.) The present Appeal challenges the Order dtd. 19/8/2019, passed by a Learned Single Judge of this Court dismissing Miscellaneous Petition No.18 of 2018 of the Appellants, as corrected by the Order dtd. 5/9/2019, and also the Order dtd. 21/8/2009, dispensing with service of citation of Testamentary Petition No. 445 of 2008.

(2.) Miscellaneous Petition No.18 of 2018 was filed seeking the following final reliefs:

(3.) It is important to note that, although Order dtd. 21/8/2009, dispensing with service of citation in Testamentary Petition No. 445 of 2008 upon Nandkumar Pupala and other next of kin of the deceased Narsingrao Pupala has not been challenged in Miscellaneous Petition No.18 of 2018, it is sought to be challenged in the present Appeal.