PURSHOTTAM VASUDEV NAGPAL Vs. RANI LALCHAND KALRO

JUDGEMENT

(1.) By this petition filed under section 263 of the Indian Succession Act, 1925, the petitioner has prayed for revocation and cancellation of the original grant of Probate dated 29th September, 2010 with the Will annexed and seeks a direction against the respondent no.1 to deposit the said Will and the grant of Probate dated 29th September;, 2010 with the learned Prothonotary & Senior Master of this Court and for other reliefs.

(2.) This Court framed the following issues:- <FRM>JUDGEMENT_124_LAWS(BOM)10_2017_1.html</FRM>

(3.) The petitioner is a son of the sister of the deceased late Sattabai Lakhmichand Chhabria, who expired at Mumbai on 7th May, 2008 (hereinafter referred to as the 'said deceased'). It is the case of the petitioner that since the respondent nos.2 and 3 are claiming to be entitled to a portion of the estate of the said deceased i.e. Sattabai Lakhmichand Chhabria, they are impleaded as necessary parties to the petition. It is the case of the petitioner that since the respondent no.4 society is illegally threatening to transfer the flat in question which belonged to the said deceased, the said society has been impleaded as the respondent no.4 to the petition. It is the case of the petitioner that he was a constituted attorney of the said deceased under a General Power of Attorney, which was executed in the year 1996 and was registered with the Reserve Bank of India.