SARITA SINGH SEKHON Vs. STATE

JUDGEMENT

(1.) The petitioner has filed the present petition under Section 276 of the Indian Succession Act, 1925 for grant of the probate of the last Will and testament of his father Sh. Raj Kumar Kapoor dated 17.03.1995. Respondent nos 2 and 3 are the brothers of the petitioner.

(2.) Smt. Kamla Kapoor is stated to have been residing at 15/2, Sarvpriya Vihar, New Delhi-16 and passed away on 29.7.2005 leaving behind three legal heirs being the petitioner and respondent nos.2 and 3. Smt Kamla Kapoor is stated to have been the owner of half share in property bearing no.CF-14 (A-2224) Sector A, Greenfield Residential Colony, Faridabad, Haryana measuring 214 square yards in pursuance a registered sale deed duly registered on 07.06.1990. Smt Kamla Kapoor is stated to have executed her last will and testament dated 17.03.1995 bequeathing all her rights, title and interest in the various properties as per the Will. The property at Faridabad has been bequeathed to the petitioner while the property at 15/2 Sarvpriya Vihar, New Delhi is to devolve on respondent nos 2 and 3. Husband of the petitioner Sh. Devender Singh has been appointed as the executor of the Will.

(3.) There has been no opposition by anyone to the grant of the probate of the Will including respondent nos 2 and 3.