H P S CHAWLA Vs. MCD

JUDGEMENT

(1.) Late Raj Chawla Sahni was the sister of the petitioner Shri H.P.S. Chawla. Second respondent, Dr. N.P.S. Chawla is the other brother of Late Raj Chawla Sahni. The two brothers are in dispute arising out of a will dated 13.5.1984, admittedly the last testament executed by Raj Chawla Sahni who died on 5.6.1984.

(2.) As would be unfolded hereinafter a small typographical error, but at a place where it found itself, has rendered it a little difficult to understand as to who was intended to be the beneficiary under the will.

(3.) Admittedly, between the petitioner and the second respondent, petitioner is neither a doctor nor has a Ph.D. doctorate in his favour. Admittedly, N.P.S. Chawla is a doctor. Unfortunately, while transcribing the will following was transcribed :- Dr. H.P.S. Chawla residing at C-2/47 Safdarjung Development Area, (Hauzkhas Side), New Delhi, Mr. N.P.S. Chawla at present residing at 1365, York Avenue, New York, USA.