REGENT COMPUTRONICS PVT. LTD.

BIMLA DEVI Appellant

V/S

UMA DEVI Respondents

Referred Judgements :-

RAI NARAIN GHOSE V/S. ABDUR RAHIM [REFERRED TO]
DINAMOYE DEVI V/S. BAN BEHARI KUPUR [REFERRED TO]
SHAMU PATTER V/S. ABDUL KADIR RAVUTHAN [REFERRED TO]
RAM BAHADUR SINGH V/S. AJODHYA SINGH [REFERRED TO]
GOVIND BHIKAJI' V/S. BHAU GOPAL [REFERRED TO]
SAVITHRI AND OTHERS V/S. KARTHYAYANI AMMA AND OTHERS [REFERRED TO]
JAGANNATH KHAN V/S. BAJRANG DAS AGARWALA [REFERRED TO]
SHIAM SUNDER SINGH V/S. JAGANNATH SINGH [REFERRED TO]
GIRJA DATT SINGH VS. GANGOTRI DATT SINGH [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
M L ABDUL JABBAR SAHIB VS. M V VENKATA SASTRI AND SONS [REFERRED TO]
SETH BENI CHAND SINCE DEAD NOW VS. KAMLA KUNWAR [REFERRED TO]
INDU BALA BOSE VS. MANINDRA CHANDRA BOSE [REFERRED TO]
MALKANI VS. JAMADAR [REFERRED TO]
KALYAN SINGH LONDON TRAINED CUTTER JOHRI BAZAR JAIPUR VS. CHHOTI [REFERRED TO]
RAM PIARI VS. BHAGWANT [REFERRED TO]
RABINDRA NATH MUKHERJEE VS. PANCHANAN BANERJEE [REFERRED TO]
N KAMALAN DEAD VS. AYYASAMY [REFERRED TO]
RAMABAI PADMAKAR PATIL VS. RUKMANIBAI VISHNU VEKHANDE [REFERRED TO]
SRIDEVI VS. JAYARAJA SHETTY [REFERRED TO]
PENTAKOTA SATYANARAYANA VS. PENTAKOTA SEETHARATNAM [REFERRED TO]
BHARPUR SINGH VS. SHAMSHER SINGH [REFERRED TO]
H VENKATA SASTRI AND SONS VS. RAHILNA BI [REFERRED TO]
INDIAN DENTAL WORKS VS. K DHANAKOTI NAIDU [REFERRED TO]
RAM AVADH UPADHAYA VS. JAMUNA PANDEY [REFERRED TO]
DULHIN FUL KUERI VS. MOTI JHARO KUER [REFERRED TO]
SURENDRA NATH LAHIRI VS. JNANENDRA NATH LAHIRI [REFERRED TO]
HARMES VS. HINKSON [REFERRED TO]
ABINASH CHANDRA BIDYANIDHI BHATTACHARJEE VS. DASARATH MALO [REFERRED TO]
BADRI PRASAD VS. ABDUL KARIM [REFERRED TO]
VELLASWAMY SERVAI VS. L SIVARAMAN SERVAI [REFERRED TO]
JAGDISH CHAND SHARMA VS. NARAIN SINGH SAINI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the appellant and learned counsel for the respondent.

(2.) In the present appeal the appellant is challenging the judgment and order dated 8.1.2013 passed by the Additional District Judge I, Chapra in Probate Case No. 38 of 2007 by which the court below has refused to grant probate in favour of the appellant.

(3.) In the present appeal the testator, late Jagdish Singh, has executed a Will in favour of the appellant on 13.11.2003. Claim has been made that the appellant and her husband looking after Jagdish Singh and he out of love and affection looking to the service rendered to him executed the Will and in terms of the Will the right of Jagdish Singh will be deemed to have been transferred in favour of the legatee, Bimla Devi. At the time of execution of the Will Sudama Pandit and Ashok Singh were the attesting witnesses. The Will was scribed by Shiv Dayal Prasad and the testator, namely, Jagdish Singh, died on 10.6.2004. The appellant filed a probate case which was registered as Probate Case No. 38 of 2007.

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BIMLA DEVI Vs. UMA DEVI

Referred Judgements :-

JUDGEMENT

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