RAHUL SHARMA Vs. STATE

JUDGEMENT

(1.) By this petition under Section 276 of the Indian Succession Act, 1925, petitioner has prayed for grant of Probate or "Letters of Administration" in respect of the Will dated 18th June, 1996 of Late Smt. Kalawati (hereinafter referred to as "Testatrix").

(2.) It is alleged in the petition that the Testatrix was a permanent resident of Delhi at the time of her death. She died on 4th July, 2000. She was a Hindu. During her life time Testatrix executed her last Will and testament on 18th June, 1996. Will was executed by the Testatrix in the presence of two attesting witnesses, namely, Smt. Santosh and Shri Laxman. First attesting witness is alive. Second attesting witness has since expired. Will was duly Notarized by a Notary Public. Testatrix had left behind "respondent nos.2 to 5 as her legal heirs."

(3.) Respondent No. 1 was represented through "Chief Revenue Controlling Authority?. Valuation report has been filed.