ARUN KUMAR MANOCHA Vs. STATE

JUDGEMENT

(1.) 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 December, 2009 of the deceased Shri. Kasturi Lal Manocha.

(2.) It has been averred in the petition that the petitioner is the son of the testator Shri Kasturi Lal Manocha, who expired on 12th November, 2012. The deceased is stated to have executed a Will dated 21st December, 2009, which was duly attested by Shri Ashok Kumar Sharma and Shri Yograj Chawla. The Will dated 21st December, 2009 is reproduced hereinunder:-

(3.) It is stated that the deceased has left behind five legal heirs, i.e. two sons, Petitioner and Respondent No. 2 and three daughters, Respondent nos. 3 to 5.