ARUN KUMAR Vs. NIRAMAL DEVI

JUDGEMENT

(1.) Heard learned Counsel for the appellants and learned Counsel for the respondents of all three appeals.

(2.) First Appeal No.361 of 2001 has been filed against the Judgment and decree dtd. 22/6/2001 passed by the learned District Judge, Gopalganj, in Title Suit No.27 of 1987. First Appeal No.375 of 2001 has been filed against the judgment and decree dtd. 22/6/2001 passed by the learned District Judge, Gopalganj, in Probate Case No.11 of 1997 and First Appeal No.182 of 2003 has been filed against the judgment and decree dtd. 28/5/2003 passed in Title Suit No.15 of 1992, arising out of Probate Case No.21 of 1990 by the learned 1 st Additional District Judge, Buxar, by which the suit has been allowed in favour of the plaintiff-respondent by granting probate to the defendant-appellant.

(3.) Vide Order No.41 dtd. 27/2/2020, the Hon'ble Single Bench has formulated a question, i.e., "what would be meaning of accrual of cause of action for the purpose of reckoning the period in the background of intricacies having been referred hereinabove in the context of principle laid down by the Apex Court as referred hereinabove relating to applicability of Article 137 of the Limitation Act, 1963 relating to a petition for probate/letter of administration?".