PRADEEP JAIN Vs. STATE

JUDGEMENT

(1.) THIS is a petition for grant of probate in respect of the Will dated 14.08.2009 stated to have been executed by late Smt. Otto Jain, wife of the petitioner Pradeep Jain. It is stated in the petition that late Smt Otto Jain, who expired on 19.08.2009, had executed a Will dated 14.08.2009, bequeathing her estate to the petitioner. It is further stated in the petition that late Smt Otto Jain was survived by three LRs namely Pradeep Jain and two minor children namely Mast. Mrinal Jain and Mast. Hardik Jain.

(2.) ON filing of this petition, citation was published in newspaper. The petitioner being the natural guardian of his minor sons, no notice to the minor sons was issued.

(3.) THE original Will executed by late Smt Otto Jain is Ex PW1/1 and it purports to have been attested by Mrs. Alka Jain and Mr. Rajiv Wadhawan. In the Will Smt. Otto Jain has stated that Flat No. 411, Navniti Apartment, I.P. Extension Patparganj, Delhi-92 was purchased by her husband from his funds though it was registered in her name. The aforesaid flat was bequeathed by her solely to her husband expecting that he would properly bring up her children.