SATISH KUMAR BABLANI Vs. STATE & ORS

JUDGEMENT

(1.) The petitioner has preferred the present probate petition under Section 276 of the Indian Succession Act (hereinafter referred to as "the Act") for grant of probate in respect of Will dated 8 th July, 1997 executed by Late Lajpat Rai Bablani (hereinafter referred to as "the deceased") who died on 13th January, 2006.

(2.) It has been stated that the petitioner had duly executed Will dated 8th July, 1997 in the presence of two witnesses in respect of residential freehold house property bearing No. E-60 Kirti Nagar, with land admeasuring 300 sq. yds and double storey building constructed thereupon, situated in the abadi of Kirti Nagar, Najafgarh Road, New Delhi and registered as document No.10048 Addl. Book I Volume No.677 on pages 223 to 234 on 21st December, 1961 in the court of Sub-Registrar, Delhi and in respect of fixed deposits, savings bank deposit in various banks, monthly income scheme deposit with post office and monthly income scheme deposit with Unit Trust of India. In terms of the said Will, the savings bank deposits in bank and monthly deposit scheme deposits with the post office at the time of the death of deceased were released to the nominee/nominees appointed or assigned by the deceased.

(3.) The deceased was survived by his three sons and one daughter namely Mr. Vasudev Bablani (respondent No.2), Mr. Satish Kumar Bablani (petitioner), Dr. Yashpal Bablani (respondent No.3) and Mrs. Dinesh Juneja (respondent No.4). Mrs Rukhmani Devi, wife of the deceased, expired on 23rd November, 2005.