KAUSHALYA MEHTA Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 276 of the Indian Succession Act, 1925 for grant of probate to the last Will and testament of late Shri Hans Bali son of late Shri Chiranji Lal Ball.

(2.) It is averred that Shri Hans Bali died issueless on 2/08/1992 whereas his wife has pre-deceased him. The brother of Shri Hans Ball namely Shri Dev Dutt Bali also died issueless in 1948, Shri Hans Bali, the deceased was in possession of the moveable and immovable assets, details of which have been given in Annexure-C. The will, was duly notarised before the Notary Public in the presence of Shri Sunil Dutt Bali and Smt. Kiran Dutta.

(3.) The notice of the petition was issued and served by way of publication to the general public. 'Nobody has filed any objection to the present petition. Since the deceased has some movable properties at Calcutta, a Local Commissioner was appointed for opening the, lockers and preparing the inventory of the articles.