DIGAMBAR KESHAV SHROTRI Vs. NARAYAN VITHAL ASHTEKAR

JUDGEMENT

(1.) This was an application for the revocation of the probate of the will of one Shankar who died on the 24 of March 1902.

(2.) By an application made in January 1903 Digambar and Bhagwat, who are the executors under the will, applied for a certificate of heir ship with the will annexed.

(3.) After various incidents that application was, in April 1904, ordered to stand over pending the result of an application for probate made by the same parties.