JANAK R MEHTA Vs. STATE

JUDGEMENT

(1.) This is a petition filed under Section 276 of the Indian Succession Act, 1925 for the grant of probate of the last Will dated 24/09/1989 executed by Late Shri Ganda Ram Mahandru wherein the petitioner was appointed as Executor of the Will.

(2.) It is averred that the Will in question was executed by the deceased Shri Ganda Ram Mahandru which was duly registered with the Sub-Registrar, New Delhi on 9.1.1990 and that at the time of execution of the Will, Testator was enjoying good health and was in sound, disposing mind and executed out of his own free-will, without any undue influence, coercion or pressure from any body. The Will was witnessed by two independent witnesses.

(3.) It is further averred that the ordinary place of residence of the deceased was at New Delhi where he was originally residing and at the time of death, he was residing at the premises No. E-262, East of Kailash, New Delhi. Deceased was the owner of a plot of land which was valued at around Rs.5,50,000.00. In the Will, petitioner namely Shri Janak Kumar Mehta has been described as sole executor of the Will. Deceased died within the jurisdiction of this Court and the estate left by the deceased also lies within the jurisdiction of this Court.