- (1.) Leave granted.
(2.) We have heard learned Senior Counsel for the appellant as well as learned Senior Counsel for respondent No. 1. Rest of the respondent though served, have not thought it fit to appear and contest the proceedings.
(3.) A limited notice was issued by this Court at SLP stage under our order dated 19-7-1999 which is as under : "Notice to issue limited to the following two aspects: 1. to explore the possibility of amicable settlement, if possible; and 2. in any case to consider whether the probate proceedings can be clubbed with the civil suit and can be disposed of by the District Court itself.";