- (1.) An application under Section 151 Civil Prodecure Code (Paper 8-A) is up for consideration. By means of this application the petitioners have prayed for discharge of caveat filed in the instant Testamentary Case.
(2.) The Testamentary Case under Section 278/237 of the Indian Succession Act read with Chapter XXX Rule 7 of the Rules of the Court was filed seeking Letters of Administration to the estate of late Vatan Lal Chaurasiya with the will dated 04.12.2008 annexed thereto.
(3.) It appears that on the receipt of notice a caveat was filed on 28.08.2014. This caveat is supported by an affidavit.;