SUNIL KUMAR JHA Vs. STATE

JUDGEMENT

(1.) This testamentary case is filed by the petitioner Sh. Sunil Kumar Jha seeking probate of the Will dated 9.3.2011 of the deceased Smt. Santosh Sharma. Petitioner is the son of the sister (Smt. Pushpa Jha) of the deceased Smt. Santosh Jha.

(2.) The near relatives are specified in Schedule 1 and these legal relatives have been served but they have not filed any objections to the testamentary case.

(3.) Petitioner has filed two affidavits by way of evidence. One is of petitioner himself as PW-1 and another of Smt. Prakash Rani Chawla as PW-2 and who is one of the attesting witnesses to the Will dated 3.9.2011 of the deceased Smt. Santosh Sharma.