KHAZAN SINGH Vs. STATE

JUDGEMENT

(1.) This is a Letters Patent Appeal from the order of the learned Single Judge dated 24th February, 1987.

(2.) Khazan Singh, the appellant herein, is the husband of Smt. Kunti Devi, the deceased. Smt. Kunti Devi died on 7 May, 1967 leaving behind four sons, namely Dinesh Kumar, Mohinder Kumar, Yoginder Kumar and Salinder Kuroar and two daughters, namely Pushpa and Sushma besides the husband, Khazan Singh.

(3.) On 6 October, 1972 the appellant filed an application under Section 276 of the Indian Succession Act, 1925 for. grant of a probate in respect of the alleged Will of Smt. Kunti Devi. The appellant had propounded a paper writing Ex. PI, dated 26 August, 1965 as a last Will and testament of the deceased. The only property left behind by the deceased was a house property. As per the said' Will the deceased had made a bequest of the immovable property in favour of the appellant.