AJAY KHOSLA Vs. STATE

JUDGEMENT

(1.) Present petition has been filed by the petitioner under Sections 222 and 286 of the Indian Succession Act for grant of probate in respect of Will dated 09th May, 2011 of the deceased Dr.Sarla Khosla.

(2.) It has been averred in the petition that the petitioner is the nephew of the deceased Dr.Sarla Khosla, who expired on 12th April, 2013. It has been further averred that Dr.Sarla Khosla was unmarried and died issueless. The deceased is stated to have executed a registered Will dated 09th May, 2011, which was duly attested by Sh.Maneesh Bawa and Smt. R.Beena. The Will dated 09th May, 2011 executed by the deceased is reproduced hereinbelow:-

(3.) I hereby appointed Mr. Ajay Khosla, son of my brother Shri Ranpat Rai Khosla, to be the Executor of this my Will.