Bombay High Court
Subramaniam Trichur Krishnan vs Late Chelakkara Krishnan ... on 2 July, 2024
Author: N. J. Jamadar
Bench: N. J. Jamadar
2024:BHC-OS:9570
42-IAL8893-2024INMPTL35542-2023.DOC
Santosh
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
TESTAMENTARY AND INTESTATE JURISDICTION
INTERIM APPLICATION (L) NO. 8893 OF 2024
IN
SANTOSH MISC. PETITION (L) NO. 35542 OF 2023
SUBHASH
KULKARNI
Digitally signed by
SANTOSH SUBHASH
KULKARNI
Date: 2024.07.03
11:14:34 +0530
Subramaniam Trichur Krishnan ...Petitioner
Late Chelakkara Krishnan Seethalakshmi ...Deceased
Ms. Shobhana Waghmare, a/w Akshata Kadam, for the
Petitioner.
CORAM: N. J. JAMADAR, J.
DATED: 2nd JULY, 2024 PC:-
1. Heard the learned Counsel for the applicant.
2. This is an application to amend the petition so as to bring the legal heirs of Thirur Krishnan Krishnan, one of the heirs mentioned at Sr. No.3 in the table of the legal heirs furnished in paragraph 4 of the petition.
3. Thirur Krishnan Krishnan passed away after filing of the petition, The application is supported by copy of death certificate of Thirur Krishnan Krishnan.
4. Hence, the application stands allowed in terms of prayer clauses (a) and (b).
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42-IAL8893-2024INMPTL35542-2023.DOC
5. Necessary amendment in the application in accordance with Schedule of Amendment (Exhibit-B) be carried out within a period of two weeks.
6. Application stands disposed.
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