LAWS(KAR)-2015-3-106

HARISH BABU AND ORS. Vs. LALITHA AND ORS.

Decided On March 11, 2015
Harish Babu And Ors. Appellant
V/S
Lalitha And Ors. Respondents

JUDGEMENT

(1.) THESE appeals are heard and considered together having regard to the facts and circumstances of the case.

(2.) IN so far as RFA 538/2009, is concerned, the same having been dismissed for default, applications are filed seeking restoration of the same and for condonation of delay in filing the application for restoration.

(3.) THE learned Counsel for the appellant in RFA 256/2009 Shri M.S. Varadarajan would focus his contentions on the genuineness of the will. In this regard, he would highlight the following circumstances: