VEENA RAMTRI Vs. STATE

JUDGEMENT

(1.) Present petition has been filed by the petitioner under Section 276 of the Indian Succession Act for grant of probate in respect of Will dated 3rd April, 2013 of the deceased Ms. Promila Karnani.

(2.) It has been averred in the petition that the petitioner is the sister of the deceased Ms. Promila Karnani, who expired on 20th April, 2014. The deceased is stated to have executed a Will dated 3rd April, 2013, which was duly attested by Mr. N. Subramaniam and Ms. Sri Charanya. The Will dated 3rd April, 2013 is reproduced hereinunder :-

(3.) Notice was issued on the present petition on 3rd August, 2015. Citation was also directed to be issued, which came to be published in the English edition of the daily newspaper "The Statesman" and Hindi edition of daily newspaper "Navbharat Times". Since respondent no. 2 is a resident of United States of America, citation was also published in the "The Statesman" international edition as well. Notices were duly served on the State and the other respondents.