PRITHVIRAJ SEHLI @ PRACHA PRACHASERI Vs. STATE

JUDGEMENT

(1.) This is a petition for grant of probate in respect of the Will, alleged to have been executed by late Smt. Shanti Devi on 19.07.1991. Smt. Shanti Devi, who expired on 08.03.2004, was survived by four legal heirs, including the petitioners Prithvi Sehli and Balraj Sehli. It is alleged that in her life time, she had executed the aforesaid Will dated 19.07.1991 in the presence of two attesting witnesses, namely, Vinay Shukul and Ram Das Singh.

(2.) Notice of the petition has been served by the respondents 2 and 3, but there has been appearance only on behalf of respondent No. 2. The learned counsel representing respondent No. 2, states that there is no objection to grant of probate of the Will.

(3.) The citation was also published in 'The Statesman', which is on record. The petitioner has filed two affidavits by way of evidence.