JAGMOHAN SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioner, Mr. Jagmohan Singh, has filed the present petition under Sec. 276 of the Indian Succession Act, 1923 for grant of Probate in respect of Will dtd. 1/9/2014 executed by his aunt, Late Ms. Kulbir Kaur, in which he is named as the executor.

(2.) The petitioner has stated that the deceased Ms. Kulbir Kaur was an unmarried lady who was living with the petitioner till the time of her death. She was the sole and absolute owner of immovable property bearing No. U-1901, Amrapalli Sapphire, Sector-45, Noida-201301 (hereinafter referred to as 'Amrapalli suit property') and Space Area measuring 2500 Sq. Feet (Super Area), World Trade Centre, Plot No. TZ-13-A, Sector Technical Zone, Greater Noida Industrial Development Area, Distt. Gautam Budh Nagar (hereinafter referred to as 'Space Area suit property') being self acquired properties. Aside from this, she had following movable assets

(3.) Ms. Kulbir Kaur died on 7/1/2016 and is survived by her legal heirs respondents 2-41, being her nephews and nieces, as she was unmarried and had no children of her own. During her life time, Ms. Kulbir Kaur executed her last Will dtd. 1/9/2014, whereby she bequeathed the Amrapalli suit property in favour of Ms. Jasnit Kaur Bhasin who is respondent No.2. She further directed that the Space Area suit property be sold and the sale proceeds received out of such sales, shall be distributed and disbursed between her following relatives in the following manner-