(1.) The Revision Petition is against the order allowing the petition to add the respondent herein as the legal representative of the deceased plaintiff under Order 22 Rule 3 C.P.C. The averments in the affidavit in support of the petition are that the sole plaintiff died on 20-4-1980 and she had no issues. The deceased plaintiff executed registered will in favour of the petitioner on 17-2-1977 in sound and disposing state of mind bequeathing all her movable and immovable properties and therefore he is the only heir and legatee to the property of the plaintiff. This petition was resisted on the ground that the alleged will was not executed in sound disposing state of mind and the suit cannot proceed in the absence of production of succession certificate and the petition is not maintainable.
(2.) The court below examined two witnesses and marked Ex. A-1 i.e., the registered will dated 17-2-1977 and found that Ex. A-l is genuine and the petitioner is the only legatee of the deceased plaintiff and held that the petitioner should be added as a legal representative of the plaintiff.
(3.) The learned counsel for the petitioner contended that unless the will is probated the Petitioner is not competent to represent the estate and therefore he cannot be added as a legal representative of the deceased. The learned counsel for the respondent contended that the proposed legal representative is the sole surviving legal heir to the plaintiff and as such the pr-2, obate of will is not relevant and that the SUCCESSION ACT, 1925 does not apply to the will executed by the Christians and even otherwise it is not necessary to probate the will at this stage as he is seeking to bring himself on record as legal representative for purpose of representation.