JOGINDER SINGH Vs. BALWINDER KAUR

JUDGEMENT

(1.) This is application by respondents No. 1 to 5 under Order 7 Rule 10 of the Code of Civil Procedure (in short - CPC) for return of the main petition for presentation before District Judge, Jalandhar or for transfer of the main petition to District Judge, Jalandhar.

(2.) Petitioners have filed petition under Sections 276 and 278 of the Indian Succession Act, 1925 (in short - the Act) for grant of probate/letter of administration of the alleged Will left by Naranjan Singh Dhanoa (since deceased).

(3.) Respondents No. 1 to 5 in their application have alleged that the petition for probate/letter of administration should have been instituted in the court of District Judge concerned, and therefore, the main petition is required to be returned for presentation before the concerned District Judge or is required to be transferred to the concerned District Judge.