VIKAS UPPAL Vs. STATE

JUDGEMENT

(1.) Present petition has been filed u/s 276 of the Indian Succession Act for grant of probate. The Will which is sought to be propounded is dated 10.07.2001 executed by deceased Kanta Uppal.

(2.) The petitioner before this Court is Vikas Uppal. He is the son of Kanta Uppal and Vinod Kumar Uppal. Vinod Kumar Uppal had expired on 21.03.2012. His death certificate is on record. Kanta Uppal had expired on 23.04.2002. Her death certificate is also on record. She had executed a Will dated 10.07.2001 which is stated to be her last Will.

(3.) The Class 1 legal heirs of Kanta Uppal are the present petitioner Vikas Uppal and her daughter Sonia Uppal.