PUSHPA DEVI Vs. MOTI LAL

JUDGEMENT

(1.) THIS petition was decided by this Court vide judgment dated 4.9.2008, whereby the application under Section 276 of the Indian Succession Act, 1925 ('the Act') filed by the applicant Smt. Pushpa Devi was allowed and it was directed that requisite probate certificate in prescribed form be issued to her upon deposit of court fees in accordance with the provisions of the Rajasthan Court Fees and Suit Valuation Act, 1961.

(2.) THE judgment of this Court dated 4.9.2008 was challenged before the Hon'ble Supreme Court by filing Special Leave Petition No.27072 of 2008 by Moti Lal. During the pendency of the said Special Leave Petition, the matter was compromised between the parties and the Hon'ble Supreme Court by its order dated 4.1.2013 observed as under:-

(3.) IN view of the settlement between the parties and direction issued by the Hon'ble Supreme Court by order dated 3.1.2013, this Testamentary Petition is disposed of in terms of the compromise in the following terms :-