Kisan Rajaram Chougule vs Suvarna Ananda Chougule
2022 Latest Caselaw 1641 Bom

                      Rane                             1/2           AO-220-2021-SR.7
                                                                   Wednesday,16.2.2022

                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                      CIVIL APPELLATE JURISDICTION

                                APPEAL FROM ORDER NO. 220 OF 2021
                                             WITH
                               INTERIM APPLICATION NO. 2084 OF 2021


                      KISAN RAJARAM CHOUGULE                         } APPELLANT
                               V/S.
                      SUVARNA ANANDA CHOUGULE                   } RESPONDENT



                                                     ****

                      Mr. Sachin S. Kanse, Advocate for the appellant.

                      Mr. S.R. Ghanavat i/by. Mr. Sachin Hande,            Advocate
                      for the respondent.

                                           Coram : Sandeep K. Shinde, J.

Wednesday, 16th February, 2022.

P.C. :

1) Heard learned Counsel for the appellants and

learned Counsel for the respondents.

2) Applicant's application under Section 263 of the

Digitally Indian Succession Act seeking revocation of probate signed by NEETA NEETA SHAILESH SHAILESH SAWANT SAWANT Date:

granted in Civil Misc. Application No.255/2018 came to be 2022.02.16 17:11:25 +0530 rejected. Appellant no.1 is son and appellant no.2 is Rane 2/2 AO-220-2021-SR.7 Wednesday,16.2.2022

daughter of deceased testator-Rajaram Chougule. Prima-

facie, the facts of the case, fall within the ambit of Section

263 Clause (b)(d) read with Illustration (II) of the Indian

Succession Act.

3) Mr. Ghanavat, holding for Mr. Hande, for the

respondent, seeks time. Time granted. Stand over to 16 th

March, 2022.

4) In consideration of the facts, the operation of the

judgment dated 5th March, 2021 passed in Civil Misc.

Application No.255/2018 passed by the 6th Joint Civil

Judge Senior Division, Sangli is stayed.

(Sandeep K. Shinde, J.)