MANU RAJ BHALLA Vs. RENU DHAWAN

JUDGEMENT

(1.) This petition, under Section 276 of the Indian Succession Act, 1925 seeks probate of the Will dated 06.09.2006 of Shri Narinder Mohan, son of Late Shri Yadeo Nath Parti, resident of 6C, Dimple Court, 26 Shakespeare Sarani, Kolkata-110 017.

(2.) The petition states, that the deceased was a unmarried Hindu and died at Delhi on 04.10.2006; that the deceased was residing at Kolkata with the father of the petitioner and used to visit Delhi from time to time where he used to reside with the petitioner in Sainik Farms, New Delhi; that the petitioner is the nephew of the deceased and the only beneficiary of the Will aforesaid executed by the deceased at Kolkata; that the deceased had also appointed the petitioner as his nominee in some of his bank accounts. The Estate of the deceased, as per Schedules to the petition, compromises of a plot situated at village Anangpur, Tehsil Ballabhgarh, District Faridabad, Haryana and monies in the accounts of the deceased with the banks at Delhi and Kolkata and units in Mutual Funds subscribed by the deceased.

(3.) The petitioner in the list of close relatives of the deceased to whom notice of petition is required to be sent, gave the name only of his sister Smt. Renu Dhawan.