Saral Srivastava - (1.)Heard Sri Navin Sinha, learned senior counsel assisted by Ms. Kalpana Sinha, learned counsel for the appellant and Sri Surendra Singh, learned counsel for the respondents.
(2.)The present appeal is directed against the judgment and award dated 23.2.2011 passed by 3rd Additional District & Sessions Judge, Gautam Budh Nagar, in Probate Case No. 10 of 2002, whereby the court below has rejected the Probate Petition instituted by Veena Chawla (hereinafter referred as "appellant") in respect of Will dated 12.01.2000 executed by Kacheru Singh.
(3.)The brief facts giving rise to the present appeal are that one Khacheru Singh executed a Will dated 12.01.2000 in favour of appellant in respect of residential plot no. A-266, Sector 47 NOIDA having an area of 112.00 square meter allotted to him by NOIDA Authority, vide letter no. 1065/Noida/GM(R) SCH. 98(I), dated 1.1.1999, vide registration No. 2509.