PARAMBIR SINGH Vs. STATE & ANOTHER

JUDGEMENT

(1.) This petition under Section 274 of the Indian Succession Act, 1925 (the Act) for grant of probate is in respect of the Will dated 08.12.2003 executed by Late Rajinder Singh and duly registered in the office of Sub-Registrar-II, Janakpuri, New Delhi vide Registration no. 53070, Book no. III, Pages 86-89, Volume no. 6070.

(2.) It is alleged that deceased Rajinder Singh (Testator) died on 31.07.2010 at New Delhi leaving behind his wife Samittar Kaur, his son Satinder Pal Singh and two married daughters Amarjeet Kaur and Swaran Jit Kaur. He left behind several immovable properties, i.e. Quarter no. 40/ 4, Double Story, Tihar-II, Ashok Nagar, New Delhi; Land House Tubewell etc. at Village Dhaulpur, Tehsil Batala, Distt. Gurdaspur, Punjab and House no. 52 (plot), Dashmesh Colony, Rajpura, Distt Patiala, Punjab.

(3.) Widow of deceased Rajinder Singh also expired on 15.11.2010. Testator's son Satinder Pal Singh too died on 18.10.2007. It is stated that after the death of his father Satinder Pal Singh, the Petitioner himself and his mother Jasbinder Kaur, Respondent no. 4 had a right to succeed to the estate of the deceased Rajinder Singh. It is averred that the Respondents who are his two buas i.e. father's sisters and his mother have filed their no objection to the grant of probate in respect of the Will dated 08.12.2003. It is prayed that the Petitioner being the beneficiary of the Will is entitled to the probate of the Will.