RAM NATH MONGA Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 276 of the Indian Succession Act for grant of Probate and Letter of Administration of the Will dated 29th March, 1976 executed by late Smt. Bimla Rani.

(2.) The brief facts of the case are that the petitioner herein is the husband of late Smt. Bimla Rani. The deceased Bimla Rani had executed a Will dated 29th March, 1976 in accordance with law. In terms of the said Will the deceased bequethed all her moveable and immovable properties, cash bank balance and all assets and liabilities, jewellery and Istridhan in favour of her husband Shri Ram Nath Monga, petitioner herein. The original Will alongwith its true English translation and the death certificate of deceased Smt. Bimla Rani have been filed alongwith the petition.

(3.) Petition was directed to be registered on 11.7.89 and the notice was issued to the Chief Revenue Controller Authority and relations of the deceased Smt. Bimla Rani mentioned at Sl. No.2 to 9 of para 7 of the petition. It was also directed that the citation be published in the newspaper 'Statesman' for the next date of haring i.e. 25.8.89. Pursu- ant to the aforesaid order notice has been published in the newspaper 'Statesman' dated 10th August, 1989.