SURINDER KUMAR ARORA Vs. STATE

JUDGEMENT

(1.) This order shall dispose of this petition under Section 276 of the Indian Succession Act, 1925 for grant of probate of the Will of deceased Smt.Vidya Rani who had died on 19.5.1997.

(2.) The petition is filed by the two sons of the deceased Smt.Vidya Rani, who are beneficiaries under the will, contending that Smt.Vidya Rani died on 19.5.1997 within the territorial jurisdiction of Delhi. The deceased had left behind a Will dated 9.10.1996 which was also registered on 9.10.1996 as document No.40879 at Serial No.III volume No.209 at page 2.

(3.) Along with the petition, the details of the assets of the deceased were given in annexure A and the details of legal representatives, the husband, sons and daughter were given in annexure B. An affidavit of Sh.Prem Sagar Arora, attesting witness of the Will dated 9.10.1996 was also filed who deposed on affidavit that the Will was executed by Late Smt.Vidya Rani at Delhi in his presence and in presence of other witness and the deceased had signed the Will and thereafter the witness had signed the Will. It was also deposed by the attesting witness that Smt.Vidya Rani was in good health and sound disposing mind at the time of execution of the will and she had signed the Will after understanding the same.