RAJINDER PAL SINGH BHATIA Vs. STATE

JUDGEMENT

(1.) The present two Appeals arise from a composite Judgment dtd. 3/7/2018 [hereinafter referred to as 'Impugned Judgment'], passed in two connected (and specifically consolidated) Probate Petitions, in respect of the estate of the deceased Testator, late Shri Joginder Singh Bhatia [hereinafter referred to as 'Sh. Joginder'], who happened to be the father of the parties.

(2.) Two separate Wills which were alleged to have been executed by the same person, i.e., Sh. Joginder, who unfortunately expired at Delhi on 1/12/1994, have been propounded, one by Sh. Jatinder Singh Bhatia [hereinafter referred to as 'Sh. Jatinder] and the second by Smt. Manjit Khanna [hereinafter referred to as 'Smt. Manjit']. The parties to the said Probate Petitions were Class-I legal heirs of the said deceased Testator, comprising his 5 sons and one daughter.

(3.) With the consent of learned counsel for the parties, both Appeals are heard together and are being disposed of by this common order.