Smt. Rohini Rman Raval vs Nil
2022 Latest Caselaw 7621 Kant

                               -1-



       IN THE HIGH COURT OF KARNATAKA AT BENGALURU

            DATED THIS THE 27TH DAY OF MAY, 2022

                           BEFORE

           THE HON'BLE MR.JUSTICE B.M.SHYAM PRASAD

      MISCELLANEOUS FIRST APPEAL NO.1918/2019 (ISA)

BETWEEN:

1.   SMT. ROHINI RMAN RAVAL
     W/O LATE RAMAN T RAVAL
     AGED ABOUT 80 YEARS

2.   RUCHIKA RAMAN RAVAL
     D/O LATE RAMAN T RAVAL
     AGED ABOUT 57 YEARS

3.   MIHALIRAVAL PANDYA
     D/O LATE RAMAN T RAVAL
     AGED ABOUT 53 YEARS

4.   DIPALI RAMAN RAVAL
     D/O LATE RAMAN T RAVAL

5.   NETIKA RAMAN RAVAL
     D/O LATE RAMAN T RAVAL
     AGED ABOUT 47 YEARS

     ALL THE APPELLANTS ARE
     RES/AT FLAT NO.F-201,
     CHOWDESHWARI NILAYA
     B NARAYANAPURA
     MAHADEVAPURA
     BANGALORE-560048

      APPELLANT NOS.2 TO 5 ARE
      REPRESENTED BY GPA HOLDER APPELLANT NO.1
                                         ... APPELLANTS
(BY SRI. DEEPAK D C, ADVOCATE - ABSENT)
                               -2-



AND:

NIL
                                            ... RESPONDENT


      THIS MISCELLENEOUS FIRST APPEAL IS FILED UNDER
SECTION 384 INDIAN SUCCESSION ACT, 1925, PRAYING TO SET
ASIDE THE ORDER DATED 11.12.2018 BEFORE THE XXXVII
ADDITIONAL CITY CIVIL AND SESSIONS JUDGE, (CCH-38),
BENGALURU     CITY,  TO   GRANT   PROBATE/LETTER     OF
ADMINISTRATOR WITH RESPECT TO THE WILL ATED 21.05.2014
EXECUTED BY LATE RAMAN. T. RAVAL IN FAVOR OF HIS WIFE
ROHINI RAMAN RAVAL, APPELLANT NO.1 WITH RESPECT OF
PETITION SCHEDULE PROPERTIES.

     THIS MISCELLENEOUS FIRST APPEAL COMING ON FOR
ADMISSION THIS DAY, THE COURT DELIVERED THE FOLLOWING:

                         JUDGMENT

None appeared for the appellants on the previous

occasion and none appears even today. It is obvious that

the concerned is not interested in prosecuting the appeal

and therefore, the appeal stands dismissed for default.

SD/-

JUDGE

RB