SHARDA RELAN Vs. STATE

JUDGEMENT

(1.) By way of the present petition filed under Sec. 276 of the Indian Succession Act, the petitioner seeks grant of probate of registered Will dtd. 22/3/2012 (hereinafter, referred to as the 'Will') executed by her deceased husband viz. late Sh.Narinder Dev Relan.

(2.) Out of the petitioner's wedlock with late Sh.Narinder Dev Relan, two sons i.e., Respondents No.2 and 3 were born. While respondent No.3 filed his affidavit of no-objection to the petition, respondent No.2 filed objections. In pursuance of the directions for citation to be published in the newspaper, no member of public filed any objections.

(3.) Petitioner states that the deceased was a citizen of India and permanently residing at 25, Sardar Patel Marg, New Delhi at the time of his death. He was Hindu by faith and left behind petitioner and respondent Nos.2 and 3 as his only legal heirs.