SATINDER PUNN Vs. STATE

JUDGEMENT

(1.) PETITIONER has filed this petition under Section 276 of Indian Succession Act, 1956 for the grant of probate of the Will dated 25th April, 2003 executed by Late Smt. Surinder Kaur.

(2.) AS per the petition, petitioner is daughter; whereas respondent No. 2 is son of late Smt. Surinder Kaur. Deceased Smt. Surinder Kaur had executed a Will dated 25th April, 2003 in accordance with law. Will had been duly witnessed by Shri Vinay Chowla, Dr. Neena Chaudhary and Smt. Prem Lata Sondhi. Smt. Surinder Kaur died on 30th March, 2007 at her residence i.e. S-440, Greater Kailash I, New Delhi. By virtue of the Will dated 25th April, 2003 deceased had bequeathed her estates and effects in the manner as indicated therein. Petitioner was entitled to a share in the estates of deceased, thus, is seeking administration of the properties mentioned in the Will. Details of the movable and immovable properties have been mentioned in the "Schedule-A" and "Schedule-B" of the petition.

(3.) IN view of the above, I am of the opinion that petitioner has succeeded in proving that the deceased had executed the Will dated 25th April, 2003 Ex.P-1 and this is her last Will and testament. Deceased left behind the petitioner and respondent No. 2 as her legal heirs. Deceased has bequeathed her estates and effects to the petitioner and respondent No. 2 in the manner as detailed in the Will Ex.P-1 dated 25th April, 2003.