MAHAMANDLESHWAR SWAMI PUNYANAND Vs. STATE

JUDGEMENT

(1.) THE present petition under section 222 of the Indian Succession Act, 1925 has been filed by the petitioner seeking grant of Probate of the will dated 01.08.1992 of Swami Maheshanand Giri (hereinafter referred to as the deceased) who died on 16.10.2008 at Delhi.

(2.) THE deceased, was the disciple of Late Mahandleshwar Swami Narsingh Giri ji Maharaj of Dakshinmurti. THE original death certificate of the deceased as well as the citation, both are on record. At the time of his death, the deceased had fixed place of abode as Sanyas Ashram, 11, Bela Road, Shri Ram Road, Civil Lines, Delhi- 110054. THE petitioner who has been appointed as an executor under the will dated 01.08.1992, Ex.PW1/1, hence, he is seeking probate of the will dated 01.08.1992.

(3.) NO reply was filed by the respondent to the present petition. Further, it appears from the order dated 03.02.2011 that Learned counsel for the respondent did not even lead any evidence on behalf of the respondent State.