SANTOSH DAYAL Vs. STATE

JUDGEMENT

(1.) This petition under Section 276 and 300 of the Indian Succession Act has been instituted in relation to estate of late Sh. Rameshwar Dayal S/o late Sh. Shankar Dayal . As per copy of death certificate which has been placed on record, he died on 23.1.1999 at New Delhi. leaving behind the following Legal Heirs : 1. Sh. Santosh Dayal R/o No. 34, Greater Kailash Part-I New Delhi-110 048 2. Sh. Sudhir K. Dayal R/o D-895, New Friends Colony New Delhi-110 065 3. Ms. Pushpa Tayal W/o Sh. K.M. Tayal R/o 50-C , Green View Apartments, Sector-15/A 4. Ms. Shyama Aggarwal W/o Sh. B.M. Aggarwal R/o 8-A, Camacourt, 25 Carnac Street, Calcutta-700016

(2.) His last will and testament dated 14,8.1989 has been duly exhibited as Exhibit Ext PWl/1. There were two attesting witnesses to the said Will viz late Sh. Dr. N. Sen who died long back and one sh. Yogeshwar Dayal younger brother of the deceased.

(3.) The testimony of Sh. Yogeshwar Dayal as attesting witness has been recorded on commission by Local Commissioner Mr. Vijay Gupta. Advocate as PW 1.