SHIROMANI GURDWARA PRABANDHAK COMMITTEE Vs. STATE

JUDGEMENT

(1.) The petitioner seeks probate of the document dated 1st March, 1988 as the validly executed last Will of the deceased Jagdish Singh @ Sant Jee, son of Sh. Hari Singh, ordinary resident of C-150, Tanki Road, Bhajan Pura, Delhi.

(2.) This petition was filed, pleading i) that the petitioner is a body corporate constituted under the provisions of the Sikh Gurdwaras Act, 1925 and manages and controls Darbar Sahib Amritsar and Akal Takhat Sahib, Amritsar, besides other religious places; ii) that the deceased Jagdish Singh died on 3rd March, 1988 in an accident in District Ettah (U.P.); iii) that the Will was got registered at Delhi after the death of the deceased Jagdish Singh; iv) that the deceased has left neither wife nor any child; and, v) that the deceased has bequeathed his assets in favour of the petitioner and the petitioner is the beneficiary of the assets under the Will dated 1st March, 1988.

(3.) The petitioner along with the petition annexed the following list of near relatives of deceased Jagdish Singh: <FRM>JUDGEMENT_126_LAWS(DLH)4_2018_1.html</FRM>