AMARJOT SINGH Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Petitioner, the son of the deceased has filed this petition under Sec. 276 of the Indian Succession Act, 1925 for grant of probate of the registered Will dated 14.06.2007 executed by late Shri Tarlochan Singh father of the petitioner.

(2.) The petitioner was appointed as an executor of the registered Will dated 14.06.2007. The testator expired in New Delhi on 03.11.2015. The said Will is witnesseth by Mr. R.S. Kohli and Mr.Harjeet Singh Malik and is duly registered in the office of the Sub-Registrar VII, Vikas Sadan, New Delhi.

(3.) As per averments made in the para No.9 of the petition, there are six legal heirs of the deceased including the petitioner herein and all of them have filed their affidavits consenting grant of probate in favour of the petitioner.