SATNAM ARORA & ANOTHER Vs. STATE

JUDGEMENT

(1.) The petitioners have preferred the present probate petition under Section 276 of the Indian Succession Act (hereinafter referred to as "the Act") for grant of probate pertaining to the registered Will dated 19th April, 1980 executed by Late Smt. Milawi, w/o Late Shri Piladha Ram (hereinafter referred to as "the deceased") in respect of estate left behind by Smt. Milawi who died on 8th August, 1994.

(2.) It has been stated that the petitioners are the President and General Secretary of Sanathan Dharm Sabha (Regd.), having its registered office at Sanker Road, Rajinder Nagar, New Delhi. The petitioners are the executors of the Will dated 19th April, 1980 executed by the deceased.

(3.) It is stated that the deceased executed her last Will and testament on 19th April, 1980 which was duly registered with the Office of the Sub-Registrar, Delhi, as document No.891, in Additional Book No.3, Volume No.158 at pages 73 to 75, on 21st April, 1980.