PUSHPA LATA PURWAR Vs. STATE

JUDGEMENT

(1.) The petitioner has preferred the present probate petition under Section 276 of the Indian Succession Act (hereinafter referred to as "the Act") for grant of probate in respect of Will dated 30th January, 1998 executed by Late Purshottan Das Purwar (hereinafter referred to as "the deceased") who died on 28th April, 2011.

(2.) It has been stated that the petitioner is the wife of the deceased and as per the Will of the deceased, the petitioner is the sole beneficiary thereunder. The details of the other legal heirs of the deceased who survived him are mentioned in Schedule B of the petition, who are:

(3.) By virtue of the Will, the deceased is said to have left behind the property mentioned in Schedule A of the petition i.e. property bearing No. D-87, Marg-9, Saket, New Delhi 110017.