SWARAN LATA Vs. P P SHARMA

JUDGEMENT

(1.) Appellant is aggrieved by grant of Letters of Administration on a copy of Will dated 15th June, 1984, Ex. PW1/2. Dr. Sidhu, learned counsel appearing for the appellant has challenged the impugned order on the following grounds:-

(2.) Needless to say that Mr. Makhija learned counsel appearing for the respondent refuted the submissions advanced by learned counsel for the appellant.

(3.) Taking the first objection first, we feel that before we deal with the same it is necessary to reproduce Section 281 of the Indian Succession Act, 1925 which deals with the verification. This is how it reads:- 281. Verification of petition for probate, by one witness to Will.- Where the application is for probate, the petition shall also be verified by at least one of the witnesses to the will (when procurable) in the manner or to the effect following, namely:-