RAJ ZUTSHI Vs. STATE & ORS

JUDGEMENT

(1.) Today in Court, learned counsel for petitioner has handed over a certified copy of the valuation report of Kasauli property Himachal Pradesh. The same is taken on record.

(2.) It is pertinent to mention that the present petition has been filed by the petitioner under Section 276 of the Indian Succession Act for grant of probate in respect of Will dated 21st January, 2011 of the deceased Shri Makhan Lal Zutshi.

(3.) It has been averred in the petition that the petitioner is the executor of the Will dated 21st January, 2011 and the sister of the testator Shri Makhan Lal Zutshi, who expired on 24th June, 2011. The deceased is stated to have executed a Will dated 21st January, 2011, which was duly attested by Shri M.K. Kaul and Shri Bhajan Singh. The Will dated 21st January, 2011 is reproduced hereinunder:-