SHRI SUDHIR VIJH Vs. THE STATE & ANR.

JUDGEMENT

(1.) This testamentary case is filed by the petitioner/Sh. Sudhir Vijh for probate/letters of administration with the Will annexed, of his father late Sh. Atam Prakash Vijh. Sh. Atam Prakash Vijh died leaving behind his last Will dated 02.07.1997. Respondent no.2 in the probate petition is the sister of the petitioner and the daughter of Sh. Atam Prakash Vijh.

(2.) Counsel for the petitioner makes an oral prayer, and which is accepted, that, the testamentary case be not only decided as per the last Will of Sh. Atam Prakash Vijh dated 02.07.1997 but also the earlier Will dated

(3.) 06.1997. 3. The issue in the present case is whether the petitioner has been able to successfully prove the due execution and attestation of the Wills dated 02.07.1997 and 03.06.1997 of late Sh. Atam Prakash Vijh.