SURINDER PAL KAUR Vs. STATE

JUDGEMENT

(1.) I.A. 8272/2020

(2.) Brief facts, leading to the filing of the application is that the petitioner had filed a Testamentary Case for grant of probate in terms of the Will dated June 07, 2003 executed by Baba Chakravarty Darvesh. The learned Single Judge has dismissed the case, which resulted in the petitioner filing an Intra-Court appeal before the Division Bench being FAO(OS) 275/2013.

(3.) The Division Bench has set aside the order of the learned Single Judge and declared that the petitioner is entitled to probate as claimed by her, subject to the petitioner completing the formalities for grant of probate such as, furnishing undertaking, security etc. for proper administration of the probate. Pursuant thereto, the petitioner has furnished an administration bond with two sureties. The relevant part of the administration bond reads as under:-