- (1.) Issue notice of the appeal to respondent No.1. Respondent No.1 present in court accepts notice and says he is prepared to argue the case. Respondent No.2 need not to be served since she has admitted the claim of the appellant before the Probate Court in her written statement and is not required to be heard.
(2.) Respondent No.3 is the general public. Service of summons on the general public at the stage of first appeal against the impugned order is of little consequence as all appropriate steps were taken by the probate Court to put general public to notice and no one has objected to the grant of probate.
(3.) Matter is taken up in motion hearing for final hearing and disposal.;