POOJA DEEPAK PATIL Vs. SAVITA VASANT RAO PATIL

JUDGEMENT

(1.) By this petition filed under Section 263 of the Indian Succession Act, 1925, the petitioner has prayed for revocation and/or for anulment of the grant of probate dated 14th March 2014 passed by this Court in Testamentary Petition No.294 of 2012 in favour of the respondent no.1 and also seeks recall of the order dated 7th August 2013 passed by this Court in the said Testamentary Petition No.294 of 2012. Some of the relevant facts for the purpose of deciding this petition are as under : -

(2.) The petitioner is the daughter of late Mr.Deepak Vasantrao Patil. The said deceased Mr.Deepak Vasantrao Patil was married to Mrs.Jyoti Patil on 12th May 1985. On 19th May 1986, the petitioner was born out of the said wedlock. Due to marital discord, a customary divorce was obtained by the said deceased Mr.Deepak Patil and Mrs.Jyoti Patil on 8th August 2002 in presence of Bhorgaon Leva Panchayat.

(3.) It is the case of the respondents that the said Mr.Deepak V. Patil had expired on 26th May 2011 and had left his last Will and Testament dated 8th August 2009 allegedly executed at Savada, Jalgaon.