VIJENDER SINGH Vs. STATE AND ORS

JUDGEMENT

(1.) FAO 236/2009 and CM No.10200/2009 (condonation of delay of 166 days in filing the appeal)

(2.) I intend to take up both the appeal as well as the captioned application for adjudication.

(3.) The appellant had moved the trial court for grant of probate in respect of a Will dated 04.09.1986 executed by Late Smt. Shanti Devi (mother of the appellant). Smt. Shanti Devi by virtue of the said Will, bequeathed among other assets, the immovable property bearing no.106, admeasuring 200 sq. yds out of Mustatil No. 136, Killa No. 16, situate at Village Bawana, in the abadi known as Ishwar Colony Extension, Delhi (hereinafter referred to as the subject property). The Will, apparently, was attested by two witnesses, namely, Sh. Jai Bhagwan Verma and Sh. Dileep Singh.