SATYA NARAIN Vs. JAI PRAKASH GUPTA

JUDGEMENT

(1.) Heard the parties.

(2.) This appeal has been filed against the judgment and order dated 28.02.2012 passed by learned Additional District and Sessions Judge, F.T.C. IIIrd, Munger in Probate Case No. 3 of 2008 in which the learned court had allowed the Probate Case in favour of respondent Nos. 1 to 3.

(3.) Briefly stated the facts of the case is that respondent No. 1 Jai Prakash Gupta filed Probate Case No. 3 of 2008 on behalf of his minor sons Kaushal Kumar Gupta (respondent No.2) and Kamlesh Kumar Gupta (respondent No. 3) in the court of learned District Judge, Munger on 02.05.2008 and same was transferred to the court of Additional District and Sessions Judge, F.T.C. IIIrd, Munger.