KRISHAN DASS NAGRATH Vs. STATE & ORS

JUDGEMENT

(1.) The petitioner has preferred the present probate petition under Section 213 read with Sections 228 and 273 of the Indian Succession Act (hereinafter referred to as "the Act") for grant of letters of administration in respect of Will dated 22nd January, 2010 executed by Late Mrs. Virmati Nagrath (hereinafter referred to as "the deceased") resident of Manor House, Rectory Road, Orsett, Essex- RM15-3EH, U.K. who died on 17th August, 2012 in London, U.K.

(2.) It has been stated that the petitioner, an Overseas Citizen of India, is the husband of the deceased and co-owner of property bearing No. S-231, Greater Kailash-1, New Delhi- 110048 co-owned by the deceased. The petitioner and the deceased had one-half equal share each in the property. By virtue of the Will dated 22nd January, 2010, the deceased had bequeathed her share, rights and interest in said property bearing No. S-231, Greater Kailash-1, New Delhi- 110048 in favour of the petitioner.

(3.) The legal heirs of the deceased who survived her are as under: