SANJEEV MALHOTRA Vs. STATE

JUDGEMENT

(1.) The present appeal has been preferred by Sanjeev Malhotra, the Appellant herein, assailing the judgment and order dtd. 9/3/2021 ("Impugned Order") passed by the learned Additional District Judge-

(2.) , West District, Tis Hazari Courts, New Delhi, in Probate Case No. 16006/2016 ("Trial Court"). 2. By way of the Impugned Order, the learned Trial Court granted Letters of Administration in favour of Respondent No. 2, pursuant to a petition filed under Sec. 278 of the Indian Succession Act, 1925, in respect of an unregistered Will dtd. 7/1/2008 ("2008 Will"), allegedly executed by Late Shri Devi Dass Malhotra ("Testator"). As per the 2008 Will, the entire property bearing municipal number 40/1A, Ashok Nagar, Tilak Nagar, New Delhi admeasuring approximately 100 square yards ("Property") was bequeathed exclusively in favour of Respondent No. 2 to the exclusion of the other legal heirs.

(3.) The Testator passed away on 7/3/2008. The Parties to the present Appeal are the legal heirs of the Testator. The pedigree showing the legal heirs of the Testator is as under: