NAGINDER SINGH SOOD Vs. STATE

JUDGEMENT

(1.) The petitioner Sh. Naginder Singh Sood has filed the present petition for grant of probate/letters of administration of the Will dated 16.09.1986 executed by late Shri Roshal Lal Sood S/o Sh. Brijlal Sood under Section 276 of the Indian Succession Act. The case of the petitioner is that late Sh. Roshal Lall Sood S/o. Sh. Brij Lall Sood, resident of R-580, New Rajinder Nagar, New Delhi died on 17.11.1986 at Delhi, while he attained the age of 75 years. He had executed a Will dated 16.09.1986 at New Delhi as his last Will and Testament. The original Will is annexed in the petition. The deceased was an ordinary resident of Delhi and he died at Delhi. the deceased owned share in the immovable property (mutually divided) bearing No. R-580, New Rajinder Nagar, New Delhi, three fixed deposits and savings bank accounts and a locker in respect of which the probate/letter of administration is sought.

(2.) The deceased Sh. Roshal Lall Sood was issueless and his wife died in the year 1962, since then the deceased was living in house No. R- 580, New Rajinder Nagar, New Delhi in which share was owned by the deceased and other half share by his brother-in-law (sala). The deceased lived all alone after the death of his wife. The deceased bequeathed his entire assets including movable and immovable property to Master Avneet Sood S/o. Sh. Naginder Singh Sood, who is grandson of Lt. Sh. Phalwant Singh his brother-in-law, solely and exclusively.

(3.) The property/assets in respect of which probate/letter of administration is being claimed in the present petition is described in more detail in Annexure A to this petition. The list of all the legal heirs/near relatives is also given in Annexure-B to this petition.