ASHOK BHATIA Vs. STATE

JUDGEMENT

(1.) The petitioner has sought grant of Probate/Letter of Administration of Wills dtd. 2/9/2005 and 18/12/2007 executed by Late Shri Tilak Raj Bhatia in his favour under Sec. 276 read with Sec. 238 of the Indian Succession Act, 1925.

(2.) The facts in brief are that Late Shri Tilak Raj Bhatia, Hindu by religion, had acquired the Property bearing No. 61-61A, Block No. 8, Moti Nagar, New Delhi (hereinafter referred to as "suit property ") vide Lease Deed dtd. 22/8/1967 duly registered with the Sub-Registrar Office, Delhi on 18/11/1967.

(3.) Shri Tilak Raj Bhatia on his demise on 6/5/2010, was survived by his three sons, namely, Mr. Ashok Bhatia (petitioner), Mr. Subhash Bhatia (respondent No. 2) and Mr. Satish Bhatia (respondent No. 3) and five daughters, namely, Ms. Shushila Bhatia (respondent No. 4), Ms. Neelam Kohli (respondent No. 5), Ms. Sunita Bhatia (respondent No. 6), Ms. Sangeeta Bhatia (respondent No. 7) and Ms. Swarn Kanta Bhatia (respondent No. 8).