- (1.) Late Nand Kishore Bajpai filed a Testamentary Case No. 23 of 1998 for 'Lettters of Administration' of the estate and credit of his father late Shri Shiv Kumar Bajpai (the deceased) son of Bandideen Bajpai, resident of 312 Shahganj, Allahabad attached with registered 'Will' dated 13-2-1991. The application was directed to be advertised and is contested by caveator Smt. Munni Devi wife of Shri Ram Manohar Tripathi, one of the daughters of the deceased, resident of 560/561 Mill Road Kurla, Bombay-70, stating that the deceased died intestate and denying the execution of the alleged 'Will' dated 13-2-1991.
(2.) On the contest put by the defendant, the Testamentary Case was converted to Testamentary Suit No. 14 of 1999.
(3.) During the pendency of the suit, Shri Nand Kishore Bajpai-the applicant died on 2-2-2006. Shri Nand Kishore Bajpai (since deceased) was substituted through his heirs:- 1. Shri Ashok Bajpai (son) 2. Smt. Gayatri Devi (wife) 3. Smt. Anita Misra (daughter) 4. Smt. Meera Dixit (daughter) 5. Smt. Suman Tiwari (daughter);