- (1.) Leave granted
(2.) Application of Section 14(1) of the Hindu Succession Act, 1956 (hereinafter referred to as "the Act") calls for consideration in this appeal which arises out of a judgment and order dated 15th November, 2005 passed by a learned Single Judge of the Karnataka High Court at Bangalore in Regular Second Appeal No. 276 of 2003.
(3.) The short factual matrix involved may be noticed at the threshold.;