GEETA DEVI GOEL Vs. STATE

JUDGEMENT

(1.) THIS is a petition for grant of probate of the WILL dated 4th December, 1997 executed by late Shri Anand Parkash Goel, husband of the petitioner. It is alleged in the petition that late Shri Anand Parkash Goel had executed a WILL dated 4th December, 1997. He died on 24 th July, 2004 and was survived by four Class-I legal heirs i.e. his widow/petitioner Smt. Geeta Devi Goel and three sons namely Shri Nitin Goel, Shri Rohit Kumar Goel and Shri Ajay Kumar Goel.

(2.) THE citation was published in "Indian Express" (New Delhi Edition) and notice issued to the non-applicant legal heirs of the deceased testator was also duly served on them. Non-applicant legal heir Ajay Kumar Goel filed no objection in the form of an affidavit on his behalf as also on behalf of other non-applicant legal heir Rohit Kumar Goel, who has executed a power of attorney in his favour.

(3.) IN her affidavit, Smt. Geeta Devi Goel has supported the case, as set up in the petition.