Sunil Ambwani - (1.) WE have heard Shri Ajeet Kumar, learned counsel for the caveator/ defendant. Shri Navin Sinha, Sr. Advocate assisted by Shri Rahul Sahai appears for the plaintiff.
(2.) THE Testamentary Case No. 1 of 2007, registered as Testamentary Suit No. 5 of 2007 (by order dated 8.5.2007), was filed on 21.11.2006 for grant of letters of administration in favour of the plaintiff-Yuvrani Reena Kumari, the daughter of the deceased-testator Late Rani Indra Mohini in respect of the alleged will dated 15.11.1984. Shri Chandra Vijay Singh son of late Shri Misri Chandra and Smt. Indra Mohini (the deceased) filed a caveat under Chapter XXX Rules 6 and 7 of the Allahabad High Court Rules, 1952 raising objections to the grant of letters of administration, through Shri A.K. Rai and Shri Vishnu Kumar Singh, Advocates on 16.4.2007. THE issues were framed on 27.9.2007. An additional issue was framed on 7.8.2008. The matter was nominated by Hon'ble the Chief Justice on 2.3.2009. On 9.4.2009 an application for impleadment was filed by Shri Surya Vijay Singh through Shri Amit Saxena, Advocate. The Application (A-19) for summoning the original will dated 15.11.1984 deposited by the testator in the office of the District Registrar, Lucknow, vide Receipt No. 42 for safe custody was allowed. The alleged will was produced by Shri Pramod Kumar Dwivedi, Sub-Registrar in the office of District Registrar, Lucknow on 14.5.2009 alongwith the register. It was directed to be kept in the safe custody of the Registrar General, and the matter was fixed for 16th July, 2009.
(3.) SHRI Ajeet Kumar, Advocate filed vakalatnama in the case on 8.11.2009. He appeared as counsel for caveator/ objector SHRI Chandra Vijay Singh for the first time in Court, when the matter was listed on 13.11.2009. He wanted to look into the entire record to make submissions and also filed application for amending the written statement. Raja Chandra Vijay Singh, caveator/ defendant/ applicant seeks to amend paragraphs 3,4,5,17,23,24 and 25 of the written statement and wants to add paragraphs 25A to 25N to his caveat/ written statement.;