GOMTIBAI Vs. KANCHHEDILAL

JUDGEMENT

(1.) THIS is an appeal from the judgment and order of the High Court of Judicature at Nagpur dated September 29, 1941, which set aside an order of the Additional District Judge of Jubbulpore, dated September 20, 1939.

(2.) THE appeal arises out of an application made by respondent No.1 for the grant of probate of a will (dated July 31, 1938), executed by one Ganesh Prasadhereinafter referred to as the testatoron August 1, 1938, in which he had been appointed as the executor.

(3.) THE legatees of the will who are the other respondents (respondents Nos. 3 to 6) supported the validity and execution of the will.