REGENT COMPUTRONICS PVT. LTD.

ANIL KAK Appellant

V/S

Ku. Sharada Raje Respondents

Referred Judgements :-

WILLIAM HENRY SINGLETON V. THOMAS TOMLINSON AND OTHERS [REFERRED TO]
B. VENKATAMUNI V. C.J. AYODHYA RAM SINGH AND OTHERS [REFERRED TO]
ADIVEKKA AND OTHERS V. HANAMAVVA KOM VENKATESH (DEAD) BY LRS AND ANOTHER [REFERRED TO]
MADHUKAR D SHENDE VS. TARABAI ABA SHEDAGE [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
ADIVEKKA VS. HANAMAVVA KOM VENKATESH [REFERRED TO]
BENGA BEHERA VS. BRAJA KISHORE NANDA [REFERRED TO]
BAJRANG FACTORY LTD VS. UNIVERSITY OF CALCUTTA [REFERRED TO]
SAVITHRI VS. KARTHYAYANI AMMA [REFERRED TO]
P. MANAVALA CHETTY AND FIVE ORS. VS. P. RAMANUJAM CHETTY AND ANR. [REFERRED TO]

JUDGEMENT

(1.) LEAVE granted.

(2.) THESE appeals are directed against a judgment and order dated 18.5.2001 passed by a learned Single Judge of the Madhya Pradesh High Court at Indore dismissing two applications for grant of probate/letters of administration with the copy of the annexed Will in respect of the assets of late Maharani Sharmishthabai Holkar (hereinafter called as "the testatrix"), the widow of late Maharaja Tukoji Rao Holkar, former ruler of the erstwhile Holkar State.

(3.) INDISPUTABLY , the said Will was purported to have been attested by one Gita Sanghi, who examined herself as PW5 and one Baljit Bawa, who was not examined. The Will contained a few appendices. Whereas the attesting witnesses purported to have put their signatures in each page of the Will, they did not put any signature on the appendices to the said Will.

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ANIL KAK Vs. KU. SHARADA RAJE

Referred Judgements :-

JUDGEMENT

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