VISHAL GUPTA Vs. GNCT OF DELHI

JUDGEMENT

(1.) This petition is filed for grant of probate of a Will dtd. 30.07.2020, duly signed and executed by Late Mr. Raj Kumar, the deceased father of the petitioner herein.

(2.) It is the case of the petitioner the Will dtd. 30.07.2020 is the last Will and testament of his late father, Late Mr. Raj Kumar. The Family Tree of Late Mr. Raj Kumar (depicting all the Class I Legal Heirs) is mentioned in Para 3 of the petition. In the Will dtd. 30.07.2020 Late Mr. Raj Kumar has bequeathed all the properties mentioned in the Will dtd. 30.07.2020 in favour of his wife namely Smt.Bhagawati Devi/R2 and he made the petitioner, his son, an executor of the Will.

(3.) The testator and his wife/R2 had 4 children viz., the petitioner herein; Late Mr.Vikas Gupta, an unmarried son who predeceased on 05.03.2006 without any issues; Late Ms.Padmini Gupta, who predeceased on 11.08.2016 leaving behind her husband who is respondent No. 3(a) and their minor daughter who is arraigned as respondent No. 3(b) as well as the second daughter namely Ms. Jaishree Minda viz. respondent No. 4.