(1.) THIS is a petition filed under Section 276 of the Indian Succession act 1925 for grant of Probate concerning the will and testment dated 4th May 2002 if Late Shri Narendra Kumar Tiwari hereafter referred to the "testator".
(2.) THE Petitioner submits that the Testator died living behind four legal heirs namely; Ms. Krishna Tiwari, the (wife of the Testator); Ms. Anumeeta Gupta (daughter); Mr. Anupam Tiwari (Son) and Ms. Vandita Tiwari (daugher ). It is averred in the petition that a testator who died on 13th November, 2002 at New delhi executed his last will and testament on 4th May 2002 and appointed his wife, the present petitioner, as the executrix for the said will in relation all movable and immovable properties left by him.
(3.) THE petitioner avers that the Will was executed in the presence of Sh. Suneel Sharma R/o 1179, Sector A Pocket B, Vasant Kunj, New Delhi and Sh. Shailesh Dayal R/o 20/124, 2nd Floor, Vikram Vihar, Lajpat Nagar "iv, New Delhi " 110 024; they attested it in the presence of each other. Further it is averred that under the said Will all movable and immovable properties belonging to the testator have been bequeathed to the petitioner. Details of these properties have been enlisted in Schedule A to the petition and are as follows: immovable ASSETS 1. SFA DDA Flat bearing No. D2-2008, Vasant Kunj, New Delhi list OF MOVABLE ASSETS 1. Shares of M/s Unitech " 450 in number 2. Shares of M/s. Tata Iron and Steel Co. Ltd. , -21 in number 3. Shares of M/s. Maharashtra Seamless Ltd. , - 150 in number 4. Shares of M/s. JBF Industries Ltd. , - 100 in number 5. Shares of M/s. Reliance Natural Resources Ltd. , - 50 in number 6. Shares of M/s. Reliance Communication Venture Ltd. , - 50 in number 7. Shares of M/s. Pasupati Acrylon Ltd. , -237 in number