PUSHPA RANI Vs. STATE

JUDGEMENT

(1.) BY this petition under Section 276 of the Indian Succession Act, 1925 (hereinafter referred to as the "Act"), petitioners have prayed for grant of probate of Will dated 15th March, 2007 executed by Late Shri Dev Raj Sokhal (hereinafter referred to as "Testator").

(2.) EARLIER, petitioner no. 1 had preferred a petition under Section 270 and 276 of the Act before the District Judge, Delhi being Probate Petition No. 35/2008. Since one of the properties was situated outside Delhi, the said probate petition was disposed of as withdrawn vide order dated 7th October, 2009 passed by the Additional District Judge with liberty to the petitioner to file a fresh petition on the same cause of action within one month in the court of competent jurisdiction. Hence the present petition.

(3.) CITATION has been published in two newspapers i.e. "The Times of India" (English edition) and "Navbharat Times" (Hindi edition) both dated 3rd February, 2010. However, no one has filed any objection opposing the grant of probate to the petitioners pursuant to the said publication.