VINOD KUMAR Vs. HARPYARI DEVI & ORS

JUDGEMENT

(1.) The petitioner 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 the registered Will dated 29th April, 2011 executed by Late Shri Pannilal Shaina (hereinafter referred to as "the deceased") who died on 10th July, 2013.

(2.) It has been stated that the deceased had duly executed Will dated 29th April, 2011 in the presence of two witnesses in respect of D-10/C, D.D.A. Flats, Munirka, New Delhi-110067 (hereinafter referred to as the "suit property") which was duly registered in the office of Sub-Registrar-IX, New Delhi vide Registration No.1, 176 in Book No.3, Vol. No. 568 on page 42 to 43 on 7th May, 2011. The respondents are legal heirs of the deceased and the petitioner is the sole executor in the said Will.

(3.) It is stated that the petitioner got the evaluation of the estate of the deceased carried out by evaluator which was total of Rs. 75,80,048.40/-.