- (1.) S. U. Khan, J. Heard learned Counsel for the parties.
(2.) SECOND revision is withdrawn/treated to be withdrawn to this Court under Section 24, C. P. C. The question involved in these revisions is as to whether it is essential to obtain probate of a Will before claiming a right based thereupon in U. P. for Hindus or not. First revision is directed against order dated 4/5-2-1987 passed by Nagar Maha Palika, Tribunal Kanpur in reference case No. 24 of 1985 under Section 18 of the Land Acquisition Act. In the reference instituted by Smt. Bhagana, substitution application was filed. After the death of Smt. Bhagana, Shyam Lal claimed substitution on the basis of succession while Satya Narain claimed to be the legatee under the alleged Will executed by Smt. Bhagana on 1-9-1982. Smt. Bhagana died on 8-9-1982. Shyam Lal filed an application that as Will was not probated, hence, substitution could not be ordered on the basis of the said Will. The said question was decided against Shyam Lal and it was held that merely on the ground that probate was not obtained claim on the basis of Will if proved could not be rejected. Before the Court below an authority of the Supreme Court reported in Mrs. H. N. Judah v. I. S. Bose, AIR 1962 SC 1471, was cited on behalf of Shyam Lal, however, the Court below placed reliance upon Bhaiya Ji v. Jageshwar Dayal, AIR 1978 Alld 268, cited on behalf of alleged legatee. Court below held that by virtue of Section 57 read with Section 213 of Succession Act, it was not necessary to obtain probate for Hindu in respect of Will relating to properties situate outside the provinces of Bombay, Bengal and Madras.
(3.) THE second revision is directed against order dated 13-5-1985 passed by I Additional Civil Judge, Kanpur in O. S. No. 190 of 1983 in between the same parties involving the same question. THE said case was instituted under Section 370 of Succession Act for obtaining succession certificate. In the said case also learned Civil Judge held that in view of Smt. Pitmo v. Shyam Singh, AIR 1978 Alld 301, probate was not necessary, hence, petition for grant of succession certificate under Section 370 on the basis of Will was maintainable. The matter has recently been considered by the Supreme Court in the authority reported in Clarence Pais v. Union of India, AIR 2001 SC 115. In the said case, Supreme Court has held that if a Will is executed by a Hindu in respect of properties situate out side the provinces of Bengal, Bombay and Madras i. e. the territories which on 1-9-1870 were not subject to Lieutenant Governor of Bengal or within the local limit of ordinary Original Civil Jurisdiction of the High Court of Judicature at Madras and Bombay then probate is not necessary in accordance with Section 57 of Succession Act. The authority of Mrs. H. N. Judah v. I. S. Bose, AIR 1962 SC 1471 (supra) has also been mentioned in the said authority.;