PRAKASH SONKAR Vs. RAJ KUMAR SONKAR

JUDGEMENT

(1.) Instant petition has been filed under Article 227 of Constitution of India for setting aside the order dtd. 8/6/2022 whereby and whereunder learned District Judge-I, Jamtara has allowed the petition dtd. 17/5/2022 filed by the Plaintiff in Original Suit (Probate Case) No.01 of 2018 filed under Sec. 295 of the Indian Succession Act read with Order 1 Rule 10(2) and Order 6 Rule 17 of the C.P.C. for adding defendants in the case.

(2.) The probate case has been filed by the respondent no.1-Raj Kumar Sonkar under Sec. 276 of the Indian Succession Act for grant of probate of WILL dtd. 15/3/2022.

(3.) The present petitioners filed a petition dtd. 6/4/2019 with a prayer to incorporate their names as O.P. second party in the cause title of the probate case and they were impleaded by the order of the Court dtd. 13/5/2019. During the proceeding, four witnesses have been examined and documents have been exhibited and the matter was pending for argument.