REGENT COMPUTRONICS PVT. LTD.

Jai Prakash Aggarwal Appellant

V/S

State And Ors Respondents

Referred Judgements :-

KRISHAN LAL DILAWARI VS. STATE [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
ASHOK DULICHAND VS. MADAHAVLAL DUBE [REFERRED TO]
JASWANT KAUR VS. AMRIT KAUR [REFERRED TO]
B VENKATAMUNI VS. C J AYODHYA RAM SINGH [REFERRED TO]
H SIDDIQUI VS. A RAMALINGAM [REFERRED TO]
SANJAY SURI VS. STATE [REFERRED TO]
VIDYA SAGAR SONI VS. STATE OF DELHI [REFERRED TO]
PREM CHANDRA JAIN VS. SRI RAM [REFERRED TO]
A E G CARAPIET VS. A Y DERDERIAN [REFERRED TO]
SUSHILA BALA SAHA VS. SARASWATI MONDAL [REFERRED TO]
U. SREE VS. U. SRINIVAS [REFERRED TO]

JUDGEMENT

(1.) This petition under Section 276 of Indian Succession Act, 1925 seeks probate of the documents dated 23rd October, 1983 and 16th April, 1986 stated to be validly executed last Will and Codicil respectively of Sh. Raja Ram son of late Sh. Ram Singh resident of Gurgaon, Haryana.

(2.) Territorial jurisdiction of this Court is invoked as the immovable property of the deceased is situated within the jurisdiction of this Court.

(3.) The petition is filed by Sh. Jai Parkash Aggarwal @ Jay Prakash Aggarwal son of the deceased and besides impleading the State, Sh. Amar Prakash, another son of the deceased was impleaded as respondent No.2 and Mrs. Darshana Singla and Mrs. Anand Bansal, daughters of the deceased were impleaded as respondents No.3&4 respectively and Sh. Satish Singla being son of the respondent No.3 Mrs. Darshana Singla was impleaded as the respondent No.5.

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JAI PRAKASH AGGARWAL Vs. STATE & ORS

Referred Judgements :-

JUDGEMENT

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