PUSHPA MAINI Vs. STATE

JUDGEMENT

(1.) In these proceedings, under Section 276 of the Indian Succession Act, 1925 (hereafter 'the Act') the petitioners seek probate of the will of late Shri Divan Chand Chadha (hereafter called 'the testator').

(2.) The three petitioners are children (daughters) of late Shri Divan Chand Chadha. He was a permanent resident of F-62, East of Kailash, New Delhi. He died at New Delhi on January 8, 1989. The testator died leaving behind a Will dated 1.8.1985 which was executed in the presence of two witnesses.

(3.) It is alleged that the testator left behind the following other near legal representatives besides the petitioners: