(1.) This first appeal Under Section 299 of the Indian Succession Act arises out of a judgment dated 29th January, 1986 passed by Shri S. Narayan in Probate Case No. 1 of 1982, whereby and whetherunder the said learned Court allowed an application filed by the respondents for grant of Letters of Administration in relation to the will dated 14-9-1973 executed by Mst. Sundarmani Devi.
(2.) The fact of the matter lies in a very narrow compass.
(3.) Mst. Sundarmani Devi executed a registered will dated 14-9-1973. She died on 23-12-1981 at village Sikki Kala. According to the respondents, Mst. Sundarmani Devi had great love and affection for the petitioner, as she had rendered services to her husband. She out of her love and affection and in view of the services rendered, executed and registered the aforementioned will in her favour On the other hand, the case of the appellants was that the testatrix had no authority to execute the said will. According to the appellants, Sundarmani Devi being the wife of Lalji Singh, had no concern with the lands under the will nor she had any interest therein.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN