VEENA VERMA Vs. SNIGDHA SINHA

JUDGEMENT

(1.) Respondents/Plaintiffs, the sons of Onkar Prasad Verma from his first wife, filed Partition Suit No. 166 of 2000 for division of joint family properties of Onkar Prasad Verma, impleading Smt. Veena Verma (appellant /Defendant No.1) second wife of Onkar Prasad Verma.

(2.) Smt Veena Verma had earlier filed Probate Case no.156 of 1999, for probate of 'WILL' executed by her husband Late Onkar Prasad Verma against her three step sons. The probate application was contested and it was converted into Title Suit No. 1 of 2003.

(3.) Partition Suit No.166 of 2000 and Title Suit No.01 of 2003 were heard together and have been disposed of by common Judgment, wherein the partition suit has been decreed, whereas the application for probate was rejected.