USHA VIJAY Vs. STATE (NCT DELHI)

JUDGEMENT

(1.) Appellant impugns Judgment dtd. 23/11/2019 whereby the Trial Court has granted probate to the Executor of the Will dtd. 22/11/1997 of Late Smt. Sushila Khanna.

(2.) Both Appellant (Smt. Usha Vijay) and Respondent No. 2 (Smt. Uma Varma) are real sisters and daughters of Late Smt. Sushila Khanna.

(3.) Respondent No. 2 applied for grant of Probate contending that she was appointed as the executor of the Will by her late mother. The Will is stated to have been attested by the respective husband's of the Appellant and the Respondent No. 2. Appellant filed objections to the said Will.