SHEILA WANTI Vs. STATE & ORS

JUDGEMENT

(1.) This testamentary case is filed by the petitioner-Smt. Sheila Wanti wife of deceased late Sh. Mela Ram for grant of Letters of Administration with respect to the Will dated 12.8.1997 executed by Sh. Mela Ram. Sh. Mela Ram was a Hindu who died on 11.10.2003 at Delhi leaving behind as his legal heirs the petitioner and respondent nos.2 to 5. Respondent nos.2 to 5 are the children of the petitioner and late Sh. Mela Ram.

(2.) Both the attesting witnesses to the Will, namely Mrs. Kanti Bala and Mrs. Swarn Bala have filed their affidavits by way of evidence. These two attesting witnesses have deposed with respect to execution and attestation of the Will dated 12.8.1997 of late Sh. Mela Ram. The attesting witnesses have also deposed that the deceased Sh. Mela Ram was in a sound disposing mind at the time of execution of the said Will. The Will has been proved and exhibited as Ex.PW1/6.

(3.) I therefore hold that petitioner has succeeded in proving the Will of Sh. Mela Ram. The affidavits of 'No Objection' of the respondent nos.2 to 5 are on record for no objection being given for grant of Letters of Administration to the petitioner. Respondent nos.2 to 5 have filed their no objections through an Advocate.