SATISH CHAND Vs. KUMUD SHARMA

JUDGEMENT

(1.) Pandit Jandalal Sharma was a Railway employee. He owned a House No. AMC No. 479/27, Johans Ganj, Ajmer. He was married to Smt. Shyama Devi Sharma. They had no issue. He died on 21,3.1974 and Smt.Shyama Devi Sharma died on 29.4.1978.

(2.) Respondent Smt. Kumud Sharma is the daughter of Heera Lal who was the brother-in-law of Pandit Jandalal Sharma. The appellant is the grand-son of Pandit Jandalal Sharma.

(3.) Smt. Kumud Sharma filed a petition under Section 276 of the Indian Succession Act, 1925 on 25.5.1978 for grant of a Probate stating that Jandalal Sharma had adopted her as his daughter in her childhood and subsequently executed a Will on 11.3.1974.