SHASHIKALA Vs. BABITHA SHARMA

JUDGEMENT

(1.) Respondent No. 1 filed O.P. No. 1594 of 1995 in the Court of the II Additional Chief Judge, City Civil Court, Hyderabad under Section 276 of the Indian Succession Act (for short 'the Act') to grant probate in respect of a Will, dated 10.12.1990, executed by Mahant Ramchandra Das Khaki, her father. Her mother, respondent No. 5, was impleaded as respondent No. 4 in the O.P. The subject matter of the Will was three F.D.Rs. Initially, the O.P. was allowed on 30.09.1999 and probate was granted in favour of respondent Nos. 1 and 5 to the extent of 75% and 25% respectively of the value of the F.D.Rs. The appellant herein, who was not a party to the O.P., filed C.M.A. No. 121 of 2000 before this Court against the order, dated 30.09.1999, passed in the O.P. She pleaded that her father, late Raj Mohan Das, was the adopted son of late Mahant Ramchandra Das and that she is entitled to succeed to the property. The appeal was allowed by this Court on 18.04.2002 and the matter was remanded to the trial Court by adding the appellant herein as respondent No. 5 in the O.P. After remand, the appellant herein contested the O.P. Through its order, dated 24.07.2003, the trial Court decreed the O.P. The same is challenged in this appeal.

(2.) The learned Counsel for the appellant submits that the very O.P. filed by respondent No. 1 was untenable, since it is filed for the relief of grant of probate. Placing reliance upon certain decided cases, the learned Counsel submits that the civil Courts in the State of Andhra Pradesh are not conferred with the power to grant probate. He further submits that though the subject matter of the Will was just 3 F.D.Rs., the decree has expanded the scope thereof and treated respondent No. 1 as legatee of the deceased in all other respects.

(3.) Learned counsel for the contesting respondents, on the other hand, submits that even if it is to be assumed that the civil Courts in the State of Andhra Pradesh do not have jurisdiction to grant probate, the O.P. can be treated as the one filed under Section 370 of the Act and the relief can be limited to the one of succession to the F.D.Rs. He further submits that the claim of the appellant that her father was the adopted son of Mahant Ramchandra Das, was not proved to the satisfaction of the Court.