GENERAL PUBLIC Vs. SMT. MANJU DEVI

JUDGEMENT

(1.) The instant misc. appeal has been filed under Sec. 299 of the Indian Succession Act, 1925 against the grant of probate of WILL executed by Ganga Devi on 16/10/1998 in favour of respondent-Manju Devi with respect to the properties detailed in Schedule-I of the plaint.

(2.) It is argued by learned counsel the appellant that Ganga Devi was the first wife of Shiv Nandan Sao, whereas Bilkhi Devi, mother of the present appellant Dewanti Devi was the second wife of Shiv Nandan Sao.

(3.) It is contended that by concealing the above fact and without impleading Dewanti Devi in the probate case, the probate application was filed in which the probate has been granted for the said WILL.