B VENKATARAMAN Vs. STATE, NCT OF DELHI

JUDGEMENT

(1.) This Petition under Section 276 of the Indian Succession Act, 1925 has been filed by the Petitioner for grant of probate of the Will dated 10.05.2011 executed by Late Lakshmi Balasubramanian, mother of the Petitioner.

(2.) As per the averments made in the petition, Lakshmi Balasubramanian died on 23.03.2013 at New Delhi leaving behind three legal heirs i.e. B. Venkataraman, the Petitioner; a daughter Dr. (Mrs.) Vanaja Subramanian and a younger son B. Sundaramurthy. According to the Will dated 10.05.2011 of the deceased which was executed in the presence of Mr. Ramesh Chander Gupta and Smt. Raj Rani, attesting witnesses to the Will:-

(3.) A list of near relations of the deceased was filed in Schedule A annexed to the petition. The deceased has left behind a daughter Dr. (Mrs.) Vanaja Subramanian and a younger son B. Sundaramurthy apart from the Petitioner.