HARPREET SURI Vs. GOVT OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Section 276 of the Indian Succession Act for grant of probate of the Will dated 02.9.1996 made by the deceased Smt.Harbans Kaur.

(2.) Deceased Smt.Harbans Kaur died on 08.10.2002. She had one son and two daughters. Her son Sh. S. Gurchanran Singh had predeceased her and had left behind four legal heirs namely Smt.Ambika Siddan his widow, two sons Sh. Gurbinder Singh Siddana and Sh.Bhavdeep Singh Siddana and one daughter Smt.Harneet Kaur Siddan. They have been arrayed as respondent nos.4 to 7. Deceased had two daughters Smt. Maninder Pal Kaur and Smt.Joginder Kaur; they have been arrayed as respondent nos.3 and 4. The petitioner is the daughter of respondent no.3. The husband of deceased had predeceased her.

(3.) It is stated that executor is not fully conversant with the assets of the deceased which have to be ascertained from the other legal representatives of the deceased. The schedule showing the assets left by the deceased has been annexed as annexure A.