KRISHNA MURARI, PRASHANT KUMAR, JJ. - (1.) This appeal under Section 299 of the Indian Succession Act, 1925 (hereinafter referred to as the 'Act') is directed against the judgment and order dated 28.10.2015 passed by Additional District Judge, Court No. 1, Mirzapur rejecting the application made by the appellant for grant of probate.
(2.) We have heard Shri Rajeev Misra, learned counsel for the appellant and Shri Siddharth for the respondents.
(3.) Facts, in brief, giving rise to the dispute are as under: One Anil Kumar Upadhyay @ Munna, who was maternal uncle of the appellant and respondent nos. 1 to 3, executed a Will in favour of the appellant and respondent nos. 1 to 3 and 6 to 8 in respect of his all the moveable and immoveable properties. After his death on 09.05.2015, the appellant herein filed a Probate Case No. 14 of 2015 before the Additional District Judge, Court No. 1, Mirzapur for grant of probate in respect of Will dated 24.04.2015.;