LAXMI DASS Vs. P P SINGH & ORS

JUDGEMENT

(1.) Cav.553/2018

(2.) It appears that with regard to the estate of Late Col.Udai P. Singh, bequest have been claimed by the appellant herein by virtue of an alleged Will dated 29th September, 2011 which is the subject matter of Test Case No. 6/2016. Shri P.P. Singh, respondent herein has filed Test Case No. 95/2012 against Lt.Col.Abhimanyu Singh and their other relatives with respect to the estate of Retd. Col. Udai P. Singh, setting up a Will dated 29th September, 2011. It is undisputed that Col. Udai P. Singh expired on 11th November, 2011.

(3.) The property no. C-1/13, Janak Puri, New Delhi is one of the properties which is part of the estate of Late Col. Udai P. Singh.