Shaikh Mohammad Azahar Mohammad Gouse vs Ishwar Pralhad Dham And Ors
2023 Latest Caselaw 12942 Bom

Bombay High Court

Shaikh Mohammad Azahar Mohammad Gouse vs Ishwar Pralhad Dham And Ors on 18 December, 2023

Author: Amit Borkar

Bench: Amit Borkar

                                                                                      9-cra-728-2023.doc


                     Nikita
                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

                                  CIVIL REVISION APPLICATION NO.728 OF 2023


                     Shaikh Mohammad Azahar Mohammad
       Digitally
       signed by
       NIKITA
NIKITA KAILAS
                     Gouse                                           ... Applicant
KAILAS DARADE
DARADE Date:
       2023.12.18
       16:03:48
                                V/s.
       +0530

                     Ishwar Pralhad Dham and Ors.                    ... Respondents



                     Mr. Drupad S. Patil, a/w Namitkumar Pansare for the
                     Applicant.



                                                   CORAM      : AMIT BORKAR, J.

                                                   DATED      : DECEMBER 18, 2023
                     P.C.:

1. Following issue arises for consideration in this civil revision application:

Whether, provisions of Order 7 Rule 11 of the Code of Civil Procedure, 1908 are applicable to the proceedings for revocation of probate under Section 273 of the Indian Succession Act, 1925.

2. What are the parameters for applying Section 141 of the Code of Civil Procedure, 1908 to proceedings under Section 273 of the Indian Succession Act, 1950. In view of judgment in the case of Nalini Navin Bhagwati Vs. Chadravadan M. Mehta reported in (1997) 9 SCC 689.

9-cra-728-2023.doc

3. Issue notice for final disposal to respondents, returnable on 22nd January 2024.

4. Till next date, there shall be ad-interim relief in terms of prayer clause (c).

(AMIT BORKAR, J.)