S P CHADHA Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Section 276 of the Indian Succession Act, for grant of probate of a registered Will dated 22.03.2010 executed by late Shri Badri Nath Chadha.

(2.) It has been averred in the petition that the petitioner is the son and Mrs. Nirmal Kharbanda is the daughter of late Shri Badri Nath Chadha, who had expired on 29.03.2010. The deceased had executed a registered Will dated 22.03.2010, which was witnessed by Shri Anil Arora and Shri Pradeep Malhotra. Under the registered Will dated 22.03.2010, the deceased had bequeathed his estate in the manner as set out therein. It is averred in the petition that under the Will, the residential house owned by the deceased, i.e., premises bearing No.A-13/5, Vasant Vihar, New Delhi, was to devolve on the petitioner. The petitioner seeks the letter of administration in respect of the aforesaid immovable property as set out in schedule-I of the petition.

(3.) Notice was issued on the present petition on 17.01.2011. Citation was also directed to be issued, which came to be published in the English edition of the daily newspaper "Indian Express" dated 24.02.2011 as well as in the Hindi newspaper, "Dainik Jagran" dated 26.02.2011. No objections were received to the Will after publication of the citation. Notice was duly served on the State. However, none has appeared for the State. Notice was also served on the Chief Revenue Controlling Authority for filing a valuation report after which, a valuation report has been duly filed.