YASHWANT SINGH YADAV Vs. SHARDA YADAV

JUDGEMENT

(1.) The challenge in this revision petition is to the order dated November 28, 2000 passed by the learned Additional Civil Judge (Senior Division), Gurgaon in the petition under Sec. 276 of the Indian Succession Act for grant of probate in respect of the will dated 2.12.1995.

(2.) Miss Sharda Yadav filed a petition under Sec. 276 of the Indian Succession Act (hereinafter referred to as 'the Act') for the grant of probate in respect of the will dated 16.6.1992 executed by Co. Mani Ram Yadav.

(3.) Col. Mani Ram Yadav had died on 4.3.1996. He had allegedly executed registered will dated June 16, 1992 and a supplement will dated December 2, 1995 in favour of respondent No. 1. On the basis of the will, the respondent avers that she is entitled to the issuance of probate in her favour.