SHANTA TREHAN & ANR Vs. STATE

JUDGEMENT

(1.) The present testamentary case under Section 276 of the Indian Succession Act, 1925 has been filed seeking letters of administration of the last and final Will dated 28th June, 1999 left behind by Ms. Chander Kanta who is the owner of the property bearing no. B-127, Block-A/5B, Janakpuri, New Delhi. She expired on 25th May, 2011. Her death certificate has been exhibited as Annexure A-1.

(2.) She was a divorcee and did not have any children. Her near relatives were her elder sister Mrs. Shanta Trehan, younger brother Mr. Ramesh Chander, nephew Mr. Sunil Nanda and niece Ms. Veena Paul. During the pendency of the present suit, Mr. Ramesh Chander had expired, and he was survived by his wife and two daughters. His wife has now also expired and his two daughters Mrs. Seema and Mrs. Neelam Seth are his legal heirs.

(3.) The Will has been exhibited as Ex. PW -1/1. As per her Will, she has two immovable properties and various movable assets which are as under: