SAMIR AGARWAL Vs. STATE & ORS

JUDGEMENT

(1.) The petitioner has filed this present petition under section 276 and 278 of the Indian Succession Act seeking grant of probate in favour of the petitioner with respect to the will dated 28.08.2010 which was executed by Late Smt Madhuri Agarwal (hereinafter referred to as "the deceased") who expired has on 09.10.2010 in New Delhi.

(2.) It has been averred in the petition that the deceased was the mother of the petitioner, respondent no. 3, 4 and respondent No. 2 was the husband of the deceased.

(3.) It is stated that the deceased during her lifetime executed a will dated 28.08.2010, which was duly attested by respondent no. 4 and Sh. Chetan A. Jadia.