SMT SWARNAPRAVA PANDA Vs. STATE

JUDGEMENT

(1.) AGGRIEVED by the order dated 14.12.1998 of the District Judge, Khurda at Bhubaneswar in Probate Misc. Case No. 2 of 1997 refusing to grant probate, the present appellant has preferred this First Appeal.

(2.) THE factual matrix of the case may be stated in the following paragraph:

(3.) BY the impugned order dated 14.12.1998 the learned District Judge, Khurda dismissed the Probate Misc. Case mainly on the ground that the execution and registration of the will is suspicious, as the appellant is in no way related to the deceased, the will is not valid and genuine, the same has not been executed out of his free will and no document has been filed in proof of the title and possession of the property in question.