SATYA GUPTA Vs. GUNEET SINGH

JUDGEMENT

(1.) EX.APPL.(OS) 255/2015 (for bringing on record the legal heirs of the deceased Decree Holder) The present application has been filed by the applicants/two legal heirs of the deceased Decree Holder, stating inter alia that the Decree Holder had expired on 26.02.2015. A copy of his death certificate has been filed with the application. It is submitted that she is survived by the applicants, i.e., her husband and the daughter. It is stated that the Decree Holder had executed a registered will dated 11.11.2013, whereunder she had bequeathed the suit property exclusively in favour of her husband. The daughter of the Decree Holder has filed an affidavit stating inter alia that she has accepted the will dated 11.11.2013 executed by her mother, whereunder the suit property has devolved upon her father and she has no objection to her father being impleaded as the sole Decree Holder in the present proceedings.

(2.) Counsel for the Judgment Debtor states that he has no objection to the present application being allowed.

(3.) For the reasons stated in the application, the same is allowed. Mr. Abhay Ram Gupta, husband of the deceased Decree Holder is permitted to be brought on record as her legal heir. The amended memo of parties is taken on record. The same be placed in part-I file.