PAWAN JOLLY Vs. STATE

JUDGEMENT

(1.) The petitioners filed the above-mentioned petition under Section 276 of the Indian Succession Act, 1925 for grant of probate in respect of the registered Will dated 05.02.1991 executed by deceased Shri Brij Bhushan Jolly with regard to his estate. The said Shri B.B. Jolly died on 21.01.1995.

(2.) The particulars of legal heirs of the deceased Shri B.B.Jolly are given as under:-

(3.) The above said Will and testament of the deceased Shri B.B.Jolly was duly executed and registered with the Registrar vide Book No.606, Volume No.III, Addl. Book No.588, Pages 153-157 on 05.02.1991. The petitioner No.2 who was the widow of the deceased, died on 07.05.2007 during the pendency of the present proceedings.