REKHA VIR Vs. LATIKA DEY

JUDGEMENT

(1.) The petition has been filed u/s 276 of the Indian Succession Act for grant of probate in respect of the last Will and Testament of the deceased late Smt. Bhagwati Dey, wife of late Sh. Byomkesh Dey.

(2.) The petitioner is the daughter of the testator and was appointed as the executor of the Will. In terms of the Will, the testator has bequeathed all her assets and properties, moveable and immoveable, in favour of her daughter, being the petitioner, Mrs. Rekha Vir.

(3.) The testator passed away on 13.08.2001 at the residence at Safderjung Enclave, New Delhi.