PREM KUMARI Vs. STATE

JUDGEMENT

(1.) Petitioner has filed this petition for grant of probate of the Will dated 7th June, 1998 of Late Shri R. Sundara Rajan (hereinafter referred to as 'Testator'). Petitioner is sister of Testator. She has alleged that Testator was a Hindu, having his fixed place of residence within the jurisdiction of this Court. Testator died on 7th August, 1998.

(2.) On 7th June, 1998 Testator made and published his last Will and Testament whereby he left behind his estate in the manner as stated in the Will and also appointed the petitioner as sole executrix of his Will. Testator made his Will in full disposing mind and in the presence of two witnesses, Affidavit of Shri V. Vasudevan one of the attesting witnesses to the Will was annexed with the petition. Petitioner has prayed that probate of Will dated 7th June, 1998 be granted in her favour.

(3.) List of relatives of Testator has been filed during the pendency of present proceedings. As per this list, wife and minor son of the deceased have been shown at serial nos. 9 and 10 respectively. Other relatives, have been shown at serial nos. 1 to 8.