SHASHI KANT PANDEY Vs. AJIT GOUR

JUDGEMENT

(1.) Petitioner is before this Court against the order dtd. 4/3/2025 passed by learned Principal District Judge, East Singhbhum at Jamshedpur in Probate Case No.27 of 2023 whereby and whereunder petition for amendment of the probate application filed under Order VI Rule 17 read with Sec. 151 of the CPC, has been rejected.

(2.) Petitioner is the executor with respect to property as detailed in the Schedule of the WILL. After death of the testator, probate application was filed for grant of probate.

(3.) Petitioner filed the petition on 17/12/2024 for amendment so as to confine his claim to 1/7th share i.e. 01 acre 60 decimals of the land described in the WILL which has been rejected and the instant civil miscellaneous petition has been preferred against the said order of rejection.