USHA DEWANI Vs. PARAS RAM T DEWANI

JUDGEMENT

(1.) THIS appeal arises out of an order dated 06.05.2004 passed by Ld. ADJ in probate case granting probate of the Will dated 20.04.1975 alleged to have been executed by deceased Man Mohan Dewani s/o Sh. Tirath Dass Dewan in favour of the respondent, Sh.Paras Ram Tirath Dewani.

(2.) THE appellants are Ms.Usha Dewani widow of Sh.Man Mohan Dewani and his daughter Ms.Shirein.

(3.) IN reply to the objections, the main ground taken up by the respondent was that though he was in Government service, after communication with the objectors and on being reassured by the objector that she had no interest in the property of the deceased testator in Delhi, he resigned from his job to look after the business and property. The respondent further stated that he cleared up all of the testators tax liabilities from his own pocket.