MAMATA KATHURIA Vs. STATE

JUDGEMENT

(1.) The petitioners, Ms. Mamata Kathuria, Ms. Pratibha Chaudhari, Ms. Maya Chaudhari and Ms. Meeta Shukla, have filed the present petition under Sec. 276 of the Indian Succession Act, 1923 for grant of Probate in respect of Will dtd. 6/4/2005 executed by their father Late Shri Purnachandra Dayaldas Chaudhari, Will dtd. 6/4/2005 and Codicil dtd. 26/1/1014 executed by their mother Late Smt. Indira Chaudhari, in which they are the beneficiaries.

(2.) It is submitted in the petition that Shri Pumachandra Dayaldas Chaudhari and Smt. Indira Chaudhari, parents of the petitioners, at the time of their death, were living at Flat No.7267, Sector-D, Pocket-7, Vasant Kunj, New Delhi-110070 which was their fixed place of residence in Delhi.

(3.) Shri Pumachandra Dayaldas Chaudhari was the sole and absolute owner of immovable property namely, a flat bearing No. 7267 on the first floor in Sector - D, Pocket-7, Vasant Kunj, New Delhi 110070.