PAWAN LAL & ANOTHER Vs. STATE & ORS

JUDGEMENT

(1.) I.A. 4937/2018

(2.) It has been averred in the petition that the petitioner no. 1 is the nephew of the testator Smt. Shakuntala Devi and petitioner no. 2 is Pt. Chandra Haas Gurumandir Trust, of which petitioner no. 1 is the secretary. It is stated that the testator expired on 24th February, 2011. The testator is stated to have executed a Will dated 02nd December, 2009, which was duly attested by Shri Ramji Goswami and Smt. Priyata Lal. The Will dated 02nd December, 2009, has been translated by the official translator of this Court and is reproduced hereinunder:-

(3.) It is stated that the deceased left behind five legal heirs, i.e. her husband (respondent no. 2), four daughters (respondent nos. 3 to 6), the wife of a pre-deceased son (respondent no. 7) and minor daughter of a predeceased son (respondent no. 8).