REGENT COMPUTRONICS PVT. LTD.

Arathi Narayan D/O. Late Mr. M.D. Narayan W/O. Dr. Alok Choudhary Appellant

V/S

M.D. Balakrishna S/O. Late Mr. M.S. Dyavegowda Respondents

Referred Judgements :-

STATE OF KARNATAKA V. H KRISHNAPPA [REFERRED TO]
TAMMANNA AND ORS. V. MISS RENUKA AND ORS. [REFERRED TO]
BRIJLAL RANYIDAS V. GOVINDRAM GORDHANDAS [REFERRED TO]
R YISWANATHAN RUKN UL MULK SYED ABDUL WAJID R GAJAMBAL AMMAL RUKN UL MULK SYED ABDUL WAJID RUKN UL MULK SYED ABDUL WAJID VS. RUKN UL MULK SYED ABDUL WAJID:R YISWANATHAN:RUKN UL MULK SYED ABDUL WAJID:R GAJAMBAL AMMAL:V GAJAMBAL AMMAL [REFERRED TO]
MAJOR S S KHANNA IN BOTH THE APPEALS VS. BRIG F J DILLON IN BOTH THE APPEALS [REFERRED TO]
UMAJI KESHAO MESHRAM VS. RADHIKABAI WIDOW OF ANANDRAO BANAPRKAR [REFERRED TO]
ARATI DUTTA VS. EASTERN TEA ESTATE PRIVATE LIMITED [REFERRED TO]
ABDUL RAHMAN VS. PRASONY BAI [REFERRED TO]
DEB NARAYAN HALDER VS. ANUSHREE HALDER [REFERRED TO]
RAMESH B DESAI VS. BIPIN VADILAL MEHTA [REFERRED TO]
COMMISSIONER OF CUSTOMS AND CENTRAL EXCIES VS. HONGO INDIA P LTD [REFERRED TO]
UNIVERSITY OF DELHI VS. HAFIZ MOHAMMAD SAID [REFERRED TO]
TAMMANNA VS. RENUKA [REFERRED TO]
KARALI CHARON SARMA VS. APURBA KRISHNA BAJPAYI [REFERRED TO]
BRIJLAL RAMJIDAS VS. GOVINDRAM GORDHANDAS SEKSARIA [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal under Section 4 of the Karnataka High Court Act, 1961 [for short 'High Court Act']. The first Defendant in a testamentary original suit No. 2 of 2006 on the file of this Court is the Appellant in this appeal.

(2.) THE appeal is directed against the order passed by the learned single Judge of this Court exercising original jurisdiction and trying the testamentary suit and against the order passed on IA No. 3 of 2007 in the suit which was an application under Order XIV Rules 2 and 5 read with Section 151 of the Code of Civil Procedure, 1908 [for short 'the code'].

(3.) THE probate petition also reveals that the Petitioner/Plaintiff had been appointed as executor of the Will sought to be probated and that he is the brother of the deceased person. The further averments are that the Respondents 2 to 6 are sisters of the deceased as well as the Petitioner. A few more facts indicated in the probate petition are that said Rukmini Dasappa had subsequent to the dissolution of the marriage married one Sri. H.G.V. Reddy and the first Respondent grew up with them.

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ARATHI NARAYAN D/O. LATE MR. M.D. NARAYAN W/O. DR. ALOK CHOUDHARY Vs. MR. M.D. BALAKRISHNA S/O. LATE MR. M.S. DYAVEGOWDA AND OTHERS

Referred Judgements :-

JUDGEMENT

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