PUJA JAISWAL Vs. STATE

JUDGEMENT

(1.) The petitioner, Smt. Puja Jaiswal, , has filed the present petition under Sec. 276 of the Indian Succession Act, 1923 for grant of Probate in respect of Will dtd. 24/3/2015 executed by her sister Late Gunwant Dara, in which she is one of the beneficiary.

(2.) The petitioner has stated that the deceased Ms. Gunwant Dara was a lawyer and was practicing in Supreme Court of India. She was the sole and absolute owner of immovable property bearing No.IB/26, Princeton Estate, DLF City, Phase V, Gurugram, Haryana (hereinafter referred to as "suit property") being a self acquired property. Aside from this, she had following movable assets :

(3.) During her life time, Ms. Gunwant Dara executed her last Will dtd. 24/3/2015, whereby she bequeathed the suit property as well as the movable assets in favour of respondent No.2 and 3 and an amount equivalent to US $25000 in favour of the executrix/ petitioner. Ms. Gunwant Dara died on 4/10/2018 and is survived by petitioner and respondent No.4 as her class-I heirs being her sisters. Respondent no.2 and 3 are the beneficiary under the Will being the nephew and niece of the deceased. A prayer is, therefore, made that a Probate in respect of the last Will dtd. 24/3/205 of Late Ms. Gunwant Dara may be granted and all the movable and immovable assets may be transferred in terms of the last Will.