S DARSHAN SINGH Vs. STATE

JUDGEMENT

(1.) The short point involved in this matter is as to whether the order as passed by the Addl. District Judge dated 29.01.2010 needs correction. The said order has been passed by the Addl. District Judge while granting probate/ letters of administration in relation to an unregistered Will dated 22.08.2005 left by late Shri Sant Prakash Singh Ahuja bequeathing movable and immovable property in favour of Shri Darshan Singh, the appellant and other respondents in equal shares. The immovable property bequeathed by the deceased is House No. 22/69 Punjabi Bagh, New Delhi.

(2.) As per the Will the deceased while referring to all the six inheritors stated as follows:

(3.) Thus, the intent and purpose of the Will in question was to bequeath the immovable property bearing No. 22/69 Punjabi Bagh, New Delhi in equal shares to all the named nephews and niece i.e. sons and daughters of his real and only Sister late Smt. Dalip Kaur who comprises of the petitioner and 5 others as mentioned in the Will as follows: