SRIDHAR SAHOO Vs. MALATI SAHOO

JUDGEMENT

(1.) Learned counsel for the appellants is present. No one appears on behalf of the respondent Nos. 1 to 6.

(2.) Heard learned counsel for the appellants.

(3.) This appeal is against the judgment dated 22-9-2009 passed by the learned District Judge, Keonjhar in Test. Case No. 2 of 2008 refusing the prayer for grant of probate of the registered Will No. 1 dated 3-4-2001 executed by late Sendha Patra in favour of the appellants.