RAM MANGLANI Vs. STATE & ORS

JUDGEMENT

(1.) The petitioner has preferred the present probate petition under Section 276 of the Indian Succession (hereinafter referred to as "the Act") seeking Letters of Administration in respect of the Will dated 1st August, 1987, (hereinafter referred to as "the said Will"), executed by Sh. Hassaram (hereinafter referred to as the "deceased"), who expired on 26th November, 1987 at Delhi, in respect of his movable and immovable properties.

(2.) It has been stated in the petition that the petitioner is one of the beneficiaries under the said Will. The deceased did not have any natural son / daughter and his wife, Smt. Janki Manglani, pre-deceased him on 28.04.2002. However, the deceased used to treat respondent No. 2, Smt. Janki Manglani, as his daughter.

(3.) Notice of the petition was issued to vide order dated 8th May, 2012. The notices were also directed to be issued by publication of citation in the Delhi Edition of Newspaper "Statesman". The said notice was duly published on 27th November, 2012.