PRAVEEN SHARMA 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/letters of administration in respect of the registered Will dated 15th May, 1998 executed by Late Pandit Sham Lal Sharma (hereinafter referred to as "the deceased") who died on 28th January, 2004 at Delhi.

(2.) IT has been stated by the petitioner, daughter -in -law of the deceased that the deceased left behind the following class I heirs:

(3.) AS per the said Will, the suit property of which the deceased is the owner, has been bequeathed upon the petitioner. The particulars and description of the estate of the deceased which is likely to come into hands of the petitioner has been set out in List A to the petition.