SHAMA SETHI Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 276 of the Indian Succession Act for grant of probate of the Will of late Sh.Din Dayal Kaicker. Sh.Din Dayal Kaicker had died on 22.12.1985. Petitioner is the daughter of the deceased and she is seeking a probate of the Will dated 18.9.1978 duly registered with the Sub- Registrar.

(2.) The details of the property of which probate is sought are mentioned herein as follows:

(3.) The properties detailed as item C, D and E were not available at the time of death of the testator.