PREM PRAKASH Vs. STATE

JUDGEMENT

(1.) Petitioner, who is the son of the brother of late Sh.Sudershan Lal, seeks probate of a Will dated 15.6.1984 alleging that the Will is the last legal and valid testament of Sh.Sudershan Lal. Opposition to the Will is by the sisters of the deceased. Admitted position between the parties is that the deceased was a bachelor. He died on 1.2.1987.

(2.) The Will purports to be registered with the Sub-Registrar as Document No.1975, Volume No.399 at page No.26; registration being after the death of Sh. Sudershan Lal. Date of registration is 8.5.1987.

(3.) The Will, Ex.PW-1/2 purports to be witnessed by one Sh.Kulbhushan and one Sh.Pehlad.