Sri P Chandrakanth Nayak vs Nil on 15 December, 2011

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Karnataka High Court

Sri P Chandrakanth Nayak vs Nil on 15 December, 2011

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TEES PRG'.r3'C.P CQMING ON FGR HEAR§13\fC':__ 'E'HiS 23%??? THE QGURT MAEE THE F@LL@'~QV§N{%: V ' 5; ORDER ; Kwév *2" "*1 5 3 32-? 'X? 3 ~ F;WLs~= /ya \ This pet1t10r1 1s ﬁled und€I; £§9--VllA.a11d~wAxazjd Q, " seesking for pmbatea

2. The p<3TCitiOI1V€'&'"*i&.1. jia. ef the Indian Administratﬁﬁe gﬁféferred this petition Seeking ____ vof the Will dated Q6eC33.:'-§A9?¥'éTA his father Sr:P.Sarv0€ham Eﬁfajgaig €982 ieavmg' béhigd E233 W113 ag3p3§§'1'§*f:1L:?;.§"V 33%" as Execw/:0? 0? $36 said WEE, C21' :§:iP§Sa:r'v0tha.m Nayaéi $3 ;B':"%§§--2§C;%a;r .f;--§ $5;;:§:€Xur€~z% :0 ihig péiiiieié. Be 53 the ﬂ ?;;€:':;:8§:1VE€%*:{:'{.Vgssiziféczézzi {sf 11$? 3" Main Rgaé, E;'sxT§gha~ Lga;'amaha§ gﬁiiﬁééﬁiﬂﬁg §Ei3':g§§§§'€ ~ §§{}§}%8; ' E¥§é3x%é§?5?§ E25 égieé zvhélé ':16 was Easidéﬁg géargg wiih Ezés Hgééﬁ 3% §'é"@'Ez:§§, Zaxfe? éﬁéahaé Eifigriésﬁ Drive Barnaby --2QL ;%§%,i*3)Sa§v€;:%'aa§:: }Zi'€ay§£4; €X€t{?'£;{{E§ {Em 'sﬁfiﬁ :j§;E'.{E§ if§§§Q3',§§'§<~i aafizsérsééz 32:55 ?:2&§:,::":%2:i:§i:§%:,:t% §%':é:: §}E"{E§}€i':}f§'§€f?§ / ;;',,----«z"/ sectisn 2375 and 300 of Indéian S:;<i£:essio'fi ii3'~ﬁ!f1s'3§ by him is her 33:: da'::.g%1t6:* Qﬁé mg w£f:f:_, whg 313:: ﬁieé 0:3 SSAELQLOCBZ. The graperties. a:€«j's;§:_'u_é{'é§§ wiihin this: jurisdiction cf this saurt axcepf ite1}n:"'No;"3 "

landed pmperties which is situaiasi. 'at-'_:K}:1ié.f;%:. u Maharashtra State. The said Eff'i'%Sf€C§'. witncssses Le", Dr.Ragha\re13ﬁi'~=3» Pai vam:i._}3f$~:,é'é1'a;' Pai. However, Dr.RaghaV€r}dra¢..VPai :i.iiéd_._ an<':3/ Br';'E;e€la Pai filed affidavit as per stateé ihaj:

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Road, 'Extension and she k:1o~w§"%:i:n.V.f;§;.f a <iéé}é 1de and W111 was in the hagd *§:§'ii:ing --gi"Sri.E?iAS»aL,rv0tham Nayak Bgfiﬂ he ﬁas sigfngwi "i:§1€ '3;f's£':f:§; §i".: E':éf:-:' p %€s€:n€€, fig ihzs iimé ('sf exeazziiafx ' V' "-{:35 "':?E;:'7,%:E"?.:e 2Vaéwi§1'«é9und Siaés <25 minﬁ, ﬁe: husband :"-.E§E§.;'E&§E:>€3,%j€:E/iiiﬁiéi Fai WES 3339 QYQSEEEE, H6386 2:216 §§f'§.5iiQE?§.v€1". §'?8;S ﬁieﬁi §:i'1§:S §€ti%;i:i:":2:'; S€ei<;ir:g far gugbais of K "?f§':£ 135:3: "

34 "§?.ﬂ:£,$ i:0:.:::*?: 'fiiité {}§'ﬁ€§f ﬁaééﬁ 2¥3.,G8.,2@?§; grierzéaﬁiéeé $3.6 gzsiiiéaﬁsr :63 {.»E¥§{€ 2'}L§€ gape? §::b§§<:22€§z':«:';; ii: §1%§§§"§§:i£3i§:{?f3< 23:: §§§{i€§ §E:':%§3S€€§ 'sf; %;§'2i£«;: i'j:::m'%;, E1535 5 ,/ ,5' ,».3,»=+s/ advartissmsaé has besn taken 02:: Q3: {%9§{}E%,2{§1§ and i3{}.1Z:,2§§§ in "Indian Express"., Bangaiore ans? editiang, as Wei} as "Vijaya Karnatakaf' B§i;;gjaTEQ' ;*L--€ ~ edition. Nobedy has filed Obj€Ct_i<}ﬁS_ to V pursuant ice the paper r1O'£ifiCELii'{"2I}:1..A_A filed a memo producing :1jat<:d 26395203} and 28.11201 5?. He55rQg~ 1€:_'ar::§f:Ad§%f:¢;:::1Sé§_ fQ:' peiitéanar and perused affidavit filed by the attestiiiigv ré<if'€jf{i'é, Clearly discziose thai executed ihe WEB: 0351 {}S.8§5§§ E9?%9i; i§€§:.éea%;%1if:§ his prageriiﬁs :3: favﬁili" $5 '$318 . *:a2ii1:~* a:::1:§ Chiédréié; "" ?e':it§Gr:ei*' beiﬁg '£322 59:: cf iaséater the: Executor sf ihs WEE}, T318 W23} 13 E252"-%:_h€ E§a:}§§%.a2?i{§:1g sf éas':a1<:G:' azzd iésiaier Etzad Signad éhs W333 is 1316 pragancs {:2§ aiiegiégzg mitrzsggesa A' '~;_B:'-.;-3;;'3;g%:9;:?€:i€::"a ?a§ arid EWILSQEQ. Fa: §:*.Ragi:a2?e::d:'"3

-~-'£33.31 éisé 3.314%, §r.L€€§a Pa: fiésé 3:": affidavié gtaiiag $133:

$685330? had séggsﬁ ﬁféssé E%?§§§ in %::€:? ;£}E"'€;'§€,ffEiZ€ azéari Ex€€uf::+:z:é. @2233 E5: sgezmeé gféaés Sf E3: §}"§iE':'§:§a§E<3€ "%<:;% Z the aC§"v'€I°§§S€§I1€E1§, nabsdy has filed any 0%:>j$$iie§:___fer GE"

against issuance sf pzabaté sf V511}; ﬁcaterdiggglﬁia._ iEf;'e §€"£i§,iQ2"}€F has maﬁa Gut a ground fa? granfﬂof "

There ﬁg no im edimeni: E0 frail?»-Gr0bat€"'f}ie.j'§?§.7i1E dated @6323. 192%. Accerdingly I."11:;aé;3 92a E. Petitien 11$ ailrzmfeci.

2; Registry £3 0f the Wiil éategi ihe petitioner Vpetitioner shall file ti'*:i éVéL§sV:sets Within six menths éﬁazzt ef prsbats and {me and . _v ":%§fjQ::VLé:1{ ':>§;A"?::};;1€ esiaié Wééﬁziga Gﬁﬁ yéar fzem éaéis §f'§%a:':1:¢ gg/w V x

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