VIKRAM MEHRA Vs. GOVT. OF NCT OF DELHI

JUDGEMENT

(1.) The present petition under Sec. 276 of the Indian Succession Act, 1925 has been filed on behalf of the petitioner,Vikram Mehra seeking grant of Probate of the registered Will dtd. 23/5/2011 of Late Smt. Pushpa Mehra, wife of Shri Satya Pal Mehra.

(2.) Facts in brief are that Smt. Pushpa Mehra was married to Shri Satya Pal Mehra and from their wedlock one son and two daughters were born, namely, the petitioner,Vikram Mehra, respondent No. 2-Ritu Kapur, and Late Smt. Radhika Singh. The respondent Nos. 3(a)-Jasraj Singh and 3(b)-Karan Singh are the legal heirs of Late Smt. Radhika Singh.

(3.) It is asserted that the petitioner along with his mother Late Smt. Pushpa Mehra was the co-owner to the extent of 50% undivided share in Property bearing No. B-26, West End Colony, New Delhi-110021 (hereinafter referred to as "subject property"). During her lifetime, Late Smt. Pushpa Mehra resided in the said property along with the petitioner and his family. After her demise, the petitioner and his family continued to be in occupation of the entire property.