GAJANAN STORES Vs. SHAILAJA KHADILKAR

JUDGEMENT

(1.) These two appeals are filed against the common order, dated 02-08-1999 passed in O.P.Nos. 342 of 1995 and 348 of 1996 respectively on the file of the II Additional Chief Judge, City Civil Court at Hyderabad.Since both appeals arise out of the common judgment and the issue involved in them is interrelated, both the appeals are clubbed together and this common judgment is delivered. The parties hereinafter are referred to as they are arrayed in the lower Court in O.P.No. 342 of 1995.

(2.) The brief facts of the case, which are necessary for the disposal of these appeals, are as follows:

(3.) The respondent Nos. 1 and 2 in O.P.No. 342 of 1995 filed the present O.P.No. 348 of 1996 under Section. 276 of the Act for granting probate of the Will, dated 27-07-1993 said to have been executed by Saralabai Phadke. They raised self same pleas and advanced the case that their mother Saralabai Phadke executed a Will dated 27-07-1993 in respect of the petition schedule properties.