SMT. BALJEET BUBBAR Vs. STATE

JUDGEMENT

(1.) THIS testamentary case seeks probate with respect to the Will and Codicil dated 22.4.1996 and 17.9.1997 respectively of late Sh. Avtar Singh Puri who died in Delhi on 9.1.1998. Originally, the probate petition was filed by the Executor Sh. Anil Sharma, Advocate, however, he withdrew and therefore the respondent no. 2 Smt. Baljeet Babbar, a beneficiary, was transposed as a petitioner. Amended memo of parties has been filed on 25.11.2006. There is no contest to this testamentary case. The respondent nos. 2 to 4 are beneficiaries under the Will dated 22.4.1996 and are supporting the Will. So far as respondent nos. 6 and 7 are concerned, who are the daughters of respondent no. 5, a statement was recorded on 15.5.2009 on oath of the respondent no. 5 for herself and on behalf of respondent nos. 6 and 7 that they have settled the dispute and have withdrawn the objections against the subject Will and Codicil.

(2.) ISSUES in this probate case were framed on 19.12.2000 and which read as under: -

(3.) RELIEF .