AMARJEET SINGH Vs. VIMAL TANEJA

JUDGEMENT

(1.) This first appeal is filed under Section 299 of the Indian Succession Act, 1925 against the judgment of the court below dated 22.8.2006 by which the probate petition filed by the respondents herein namely Ms. Vimal Taneja and Sh. Ravinder Singh, the unmarried daughter and the son of the testator Sh. Mangal Singh Taneja, has been allowed. The Will of late Sh. Mangal Singh Taneja which has been probated was executed by late Sh. Mangal Singh Taneja on 28.2.1994. The same was duly registered on 11.3.1994 by calling the Sub -Registrar at the residence of the testator.

(2.) THE facts of the case are that the respondents herein applied for the probate of the Will of their father late Sh. Mangal Singh Taneja. The Will dated 28.2.1994 was attested by two attesting witnesses, namely, Sh. Gurmukh Singh Chatwal and Ms. Meena Malik. The Will was proved through the attesting witness Sh. Gurmukh Singh Chatwal who deposed to the due attestation and execution of the Will which was exhibited as Ex. PW -2/A. Besides the attesting witness respondent no. 1 Ms.Vimal Teneja, the unmarried daughter of late Sh. Mangal Singh Taneja deposed for grant of the probate.

(3.) IN my opinion, the aforesaid reasons are justified reasons for granting probate of the Will Ex. PW -2/A.