ASHOK SINGHAL Vs. STATE NCT OF DELHI

JUDGEMENT

(1.) By this petition, the petitioner seeks grant of Letters of Administration, in order to enable the petitioner to administer the estate of late Dr. N.C. Singhal, his father, consequent to a Will, dated 12th May, 1991, executed by Dr. Singhal (hereinafter referred to as "the Testator"), who expired on 20th November, 2004.

(2.) Mrs. Premwati Singhal, the mother of the petitioner and wife of the Testator, expired on 27th October, 2017. The Testator is stated to be survived by the petitioner, his two brothers Mr. Prakash Chand Singhal and Mr. Tara Chand Singhal, who are impleaded as Respondent Nos. 2 and 3 herein and his sister Veena Gupta, who is impleaded as Respondent No. 4.

(3.) It is stated that, initially, an unexecuted Will dated 4th October 2004 was discovered by the petitioner and respondents, consequent to the death of the testator, and that they had informally agreed to abide by the covenants thereof. Later, however, the petitioner and Respondent Nos. 1 and 2 came in possession of an executed Will dated 12th May, 1991, of the Testator, in respect whereof, the present petition has been filed.