JOYCEE SATINDER MAKHANI Vs. MP SINGH & ORS.

JUDGEMENT

(1.) Smt. Mohinder Kaur died but after having executed, during her lifetime a will dated 08.12.1986 bequeathing property No. 9/21, East Patel Nagar, New Delhi to her two sons Sh. J.S. Makhani and Dr.M.P.Singh and her daughter Smt.Inderjit Kaur.

(2.) Albeit belatedly, probate of the will was obtained.

(3.) Sh.J.S.Makhani having died and being survived by his wife Smt. Joycee Satinder Makhani, three sons and a daughter, the children having executed a Relinquishment Deed in favour of their mother, his 1/3rd share in the property No. 9/21, East Patel Nagar, New Delhi 110008 was inherited by his wife Joycee Satinder Makhani. Thus, as of today the three joint owners of the property are: (i) Mrs. Joycee Satinder Makhani, (ii) Dr.M.P.Singh and, (iii) Smt.Inderjit Kaur.