SURENDER PATRICK LALL Vs. STATE

JUDGEMENT

(1.) Petitioners pray for issuance of a certificate of probate/letters of administration with will annexed. Petitioners are the sons born to late Mr.S.M. Lal from his first wife. Objectors are Ms.Beena Lall and Ms.Vandana @ Meenu, the second wife and the adopted daughter respectively of the deceased.

(2.) Dispute is predicated on the will propounded by the petitioners, being the will dated 29.10.1997 purported to be executed by the deceased. Date of death of the deceased is 5 days later i.e. 3.11.1997.

(3.) According to the petitioners, 3 children were born to the deceased from the first marriage being the petitioners and Mrs.Shobha Kishore. No child was born from the second marriage to Ms.Beena Lall. According to the petitioner, house No.WZ-A/113-114, Ram Dutt Enclave, Uttam Nagar was purchased by the deceased, Benami, in the name of his second wife Ms.Beena Lal. It is stated that property at 58, Bhargava Lane, Civil Line, Delhi also belonged to the deceased. It is stated that he had a plot at Mittrau Road, Najafgarh.