NEERA M SAXENA Vs. STATE

JUDGEMENT

(1.) PRESENT petition has been filed by petitioners under Section 276 of the Indian Succession Act for grant of Probate with respect to the Will dated 29.9.2009 executed by late Sh.Bhim Sain.

(2.) NOTICE was issued to the State with the direction to file valuation report. Notice was also issued to the close relations. Citation was directed to be published in the daily, 'The Statesman'. Valuation report has been filed. Citation has been placed on record. It is informed that close relations have no objection if probate to the Will date 29.9.2009 of late Sh.Bhim Sain is granted in favour of the petitioners.

(3.) AS per the evidence of petitioner no.1, her father, late Sh.Bhim Sain, during his life time, executed a Will dated 29.9.2009 and presented the same in the Office of Sub -Registrar -VI, which was registered on 7.10.2009. At the time when late Sh.Bhim Sain executed the said Will, he was in sound health and the Will was executed without any pressure or undue influence. It has also been deposed that at the time of death, late Sh.Bhim Sain was having his fixed abode at Delhi within the jurisdiction of this Court.