RITU WHITTAKER & ANR Vs. STATE

JUDGEMENT

(1.) Present petition has been filed under section 276 of the Indian Succession Act for grant of probate of Will dated 09th August, 2008 of deceased Sh. Man Mohan Diddee.

(2.) In the petition it has been averred that the petitioners are the daughters of the late Sh. Man Mohan Diddee, who expired on 23rd April, 2015 in New Delhi. The deceased is stated to have executed a registered Will dated 09th August, 2008, which was duly attested by Ms. Asha Wangnoo and Mr. Vinay Pandey. The will dated 09th August, 2008 executed by the deceased is reproduced herein-below:

(3.) Notice in the present petition was issued on 15th May, 2015. Citation has been published in the newspaper 'Statesman' Delhi Edition. No objections were received to the Will after publication of the citation. Valuation report has been filed by the state.