KIRAN GIRHOTRA Vs. SUNIL GUPTA

JUDGEMENT

(1.) Admit.

(2.) At request of learned counsel for the parties, the matter is taken up for final disposal. Late Sh. Har Bhagwan passed away on 3/11/1997. He was survived by his wife, four daughters and two sons. The wife has also since passed away. The petitioners are the four daughters.

(3.) The testator is stated to have executed a Will dated 9/9/1997 bequeathing the estate to the petitioners herein. The petitioners filed a probate petition in the year 2000 in which the two sons of late Sh. Har Bhagwan filed objections. It may be stated that one of the sons Sh.Raj Kumar propounded another Will dated 30/10/1997 in terms whereof he had become the beneficiary of the properties while under the earlier Will dated 9/9/1997 he had been disinherited.