Section 783 in Rules of the High Court of Judicature for Rajasthan, 1952
783. Trial on preliminary issue.
- The Court may, on the application of the petitioner before directing that the proceedings be numbered as a suit, direct the trial of an issue as to the caveator's interest. Whereupon the trial of such issue, it appears that the caveator has no interest, the Court shall order the caveat to be discharged, and may order the issue of probate or letters of administration, as the case may be.Section -DMiscellaneous
