MADHWI SHARMA AHLUWALIA Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 276 of the Indian Succession Act for grant of Probate/Letter of Administration with respect to the estate of Late Sh. Ram Chander Sharma, who expired on 2.5.2001. It has been alleged in the petition that late Sh. Ram Chander Sharma had executed his last will on 30.10.2000 which was registered with Sub Registrar, Delhi on the same date. The particulars of his estate are given in Annexure "C" to the petition.

(2.) The petitioner is the daughter of Late Sh. Ram Chander Sharma, born from his first wife. Mrs. Asha R. Sharma, third wife of the deceased is his other class one legal heir. No other legal heir was left by the deceased.

(3.) Objections have been filed by Smt. Asha R. Sharma primarily on the grounds that the Will set up by the petitioner was not executed by Late Sh. Ram Chandere Sharma and that he was not in a sound disposing mind at the time this will is alleged to have been executed.