K C AGGARWAL Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 276 of the Indian Succession Act for grant of probate of will dated 18th June, 1991 of Smt. Chhaya Aggarwal, petitioner's wife.

(2.) Notice was directed to be issued to the relations and beneficiaries, whose particulars are mentioned in para-5 of the petition. Citation was also published in "The Statesman". Chief Revenue Controlling Authority Was also notified of the petition. In pursuance to the citation and notice objections have not been preferred. As per report of the Chief Revenue Controlling Authority, property was located within the jurisdiction of District Collector, Kanpur. Report-was sought from the District Collector, Kanpur, who reported the estimated value of the immovable property of the deceased, referred to in Annexure-A, namely. House No. A-6, Sarvodaya Nagar, Kanpur, U.P. at Rs. 80,00,000.00 , including the value of the land on which the house stands. The deceased had I /4th share in the property. Accordingly, the approximate value, as per report of the District Collector, Kanpur would be Rs. 20^00,000.00 of the share of deceased.

(3.) The petitioner has adduced evidence on affidavits. In addition to his own affidavit, two affidavits of the attesting witnesses, namely, Shri K.C. Bhalla and Dr. O.P. Arora have been placed on record.