ASHOK KUMAR DUA Vs. RANBIR KUMAR DUA

JUDGEMENT

(1.) THE question in this appeal is whether the Will dated 28-7-1998 is the last legal and valid testament executed by late Sh. Nand Lal Dua.

(2.) LATE Sh. Nand Lal Dua (hereinafter referred to as the testator) expired on 10-1-1999 was survived by three sons namely, sh. Ashoka Kumar, Sh. Ranbir Kumar and ranjit Kumar and three daughters namely, smt. Ved Purl, Smt. Darshana Gulati. and smt. Subhash Kumar. Testator's wife had predeceased him.

(3.) ON 8-1-2002 Ranbir Kumar filed a petition under Section 276 of the Indian Succession Act, 1925 seeking probate of the Will purported to have been executed by the testator on 28-7-1998.