VEENA NIRMAL SINGH Vs. STATE

JUDGEMENT

(1.) This is a petition filed by Smt. Veena Nirmal Singh wife of Mr. Nirmal Singh, R/o R-11, Nehru Enclave, Kalkaji, New Delhi-19 for grant of probate of a Will dated 18.4.2009 made by the widowed sister Neelam Sahni who died on 07.4.2009. It is stated in the petition that the deceased/testator Smt. Neelam Sahni was widow and she did not have any issue from the wedlock. It is alleged that the deceased/testator had inherited from her father Sh. Rajinder Singh, properties, the details of which are given in Schedule which comprised of property i.e. basement, ground floor and second floor situated at R-11, Nehru Enclave, Kalkaji, New Delhi-19, bank account No. 10561 in Punjab and Sind Bank, Hemkunt Branch, New Delhi, a car Hundai Santro, bearing registration No. DL 3 CAQ 7311, jewellery items (gold chain, ring, ear-rings, gajra), furniture and fixtures. The total valuation of the entire property left behind by the deceased is given as Rs. 82,75,711.46 p.

(2.) It is alleged that the deceased/testator before her death had made a Will on 18.4.2009 bequeathing the entire movable and immovable properties in favour of the present petitioner as she was not survived by any other legal heir being the widow and not having any room of her own. On filing the present petition, notice was issued to the Chief Revenue Officer calling for the valuation report, which has been submitted by the Appellate Collector, Tehsildar, Kalkaji on 3rd December, 2009 valuing the entire assets of the deceased/testator at Rs. 1,67,22,600/-. The said valuation has not been challenged by anybody and therefore is exhibiting the correct valuation of the assets both movable and immovable properties of the deceased/testator.

(3.) Citation was issued in English as well as Hindi newspapers namely 'Statesman' (English edition) and 'Dainik Jagran' (Hindi edition) vide order dated 26.8.2009. Despite publication having been effected in the newspapers on 08.10.2009, copies of which have been placed on record, objections were not received from any quarter so far as the Will of the deceased/testator is concerned.