PARMANAND Vs. OM PRAKASH

JUDGEMENT

(1.) THIS misc. appeal has been filed by the applicant -appellant against the judgment dt. 06.10.1997 passed by the learned District Judge, Sawai Madhopur in Civil Misc. Case No. 63/1994 by which the application submitted by the applicant -appellant for grant of probate in respect of the Will executed by the deceased Smt. Kadam Bai in favour of Hari Narain father of the appellant was dismissed.

(2.) THE facts in brief which are relevant for consideration of the present appeal are that the deceased Smt. Kadam Bai in the first instance executed a Will dt. 13.12.1984 in favour of Om Prakash respondent No. 1 who is said to be the son of the daughter of the deceased Smt. Kadam Bai.

(3.) HARI Narain father of the applicant predeceased the testator Smt. Kadam Bai having died on 25.02.1988, where as Smt. Kadam Bai died on 25.05.1994.