NIKHIL NANDA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This petition under Section 276 of the Indian Succession Act, 1925 was initially filed by two petitioners (namely Nikhil Nanda and Ritu Nanda), with the following prayers:

(2.) In substance, Nikhil Nanda petitioner No.1 is seeking Probate of the document purported to be the Will dated January 04, 2018 of the deceased Rajan Nanda @ R.P. Nanda. It is stated in the petition that petitioner being the appointed executor / administrator to the Will has distributed amongst the beneficiaries the immovable property(s) mentioned in the Will and also the movable properties.

(3.) It is stated in the petition that the testator Rajan Nanda @ R.P. Nanda, who expired on August 05, 2018, in Gurugam, Haryana, has executed a registered Will dated January 04, 2018, duly attested by Vinod Dixit and Dr. S.R. Ahuja.