SUNIL GUPTA Vs. STATE & ORS.

JUDGEMENT

(1.) This petition was filed under Sec. 276 of the Indian Succession Act, 1925 seeking grant of probate of registered Will dated 24.07.2010 of late Sh. D.R. Gupta son of late Sh. Balwant Rai, then resident of N-155, Panchshila Park, New Delhi-110 017, he having died on 18.03.2014.

(2.) As per the averments set out in the petition, late Sh. D.R. Gupta (the testator of the Will) was a permanent resident of Delhi and during his lifetime had executed the Will dated 24.07.2010 (Ex. PW1/2) as his last testament and Will, in sound state of physical and mental health out of his own free will and volition in the presence of witnesses Pradeep Aggarwal (PW-2), son of Sh. H.R. Aggarwal, resident of A-1/48, Paschim Vihar, New Delhi-110 063 and Sh. Manoj Kumar (PW-3) son of Sh. Shyam Lal, resident of RZ-213 D/16, Tughlaqabad Extension, New Delhi-110019, it having been duly registered with Sub Registrar-V, New Delhi on the date of execution vide no.4,964 in book no. 3, vol.1, 842 at pages 139 to 140. According to the petitioner, late Sh. D.R. Gupta died on 18.03.2014, the death having been registered by the Registrar of Births and Deaths as per the death certificate (Ex. PW1/1). It is the case of the petitioner that at the time of the death, the deceased Sh. D.R. Gupta owned and possessed properties, the details of which have been set out in Schedule A (Ex. PW1/3) appended to the petition, some of which include properties situated within the territorial jurisdiction of this court, the market value of such properties having been assessed at Rs. 7,64,34,284.00.

(3.) The petition declared the particulars of the near relatives of late Sh. D.R. Gupta as under:- <FRM>JUDGEMENT_93_LAWS(DLH)12_2016.html</FRM>