MAHENDRA KUMAR Vs. STATE

JUDGEMENT

(1.) The present petition has been filed by the petitioner under Sec. 276 of the Indian Succession Act, 1925 seeking grant of Probate of Will dtd. 11/4/2013 allegedly left behind by the petitioner's father Sh. Karan Singh (hereinafter referred to as the 'Testator'), who died on 28/4/2013 in Gurgaon.

(2.) It is the case of the petitioner that the Testator left behind the following Legal Heirs:

(3.) The petitioner states that the Testator, before his death, executed a Will dtd. 11/4/2013 (hereinafter referred to as the 'Subject Will'), bequeathing the following assets in equal share between his two sons, that is, the petitioner and the respondent no.2 herein:-