ADMINISTRATOR GENERAL Vs. STATE & ORS.

JUDGEMENT

(1.) On 6th Oct., 1971, one Mohan Singh Sangar filed a petition under Sec. 276 of the Indian Succession Act, 1925, registered as Probate Case No.12/1971 of this Court, seeking probate of the document dated 11th May, 1971 stated to be the last Will of Smt. Dropadi Devi widow of Sh. Uma Datt Sharma, resident of 110, Darya Ganj, Delhi who died at Shahpur, District Ambala on 21st July, 1971, in his capacity as the named executor in the said document, the other named executor viz. Uma Datt Sharma having died on 17th July, 1971.

(2.) The aforesaid probate case No.12/1971 was entertained. Objections were filed by i) Ram Sarup Sharma; ii) Dev Datt Sharma; iii) Suresh Chand Sharma; and, iv) Sita Devi pleading:

(3.) The Administrator-General, Delhi also filed a reply to the Probate Case No.12/1971 pleading: