RAJESH OHRI Vs. STATE & ORS

JUDGEMENT

(1.) Present petition has been filed under Section 276 of the Indian Succession Act, 1925, for grant of probate of Will dated 25th January, 2016, executed by late Shri Bhim Sen Verma.

(2.) In the petition it has been averred that the petitioner is the sonin-law of the testator, late Shri Bhim Sen Verma, who expired on 13th November, 2016 in New Delhi. The testator is stated to have executed a registered will dated 25th January, 2016, which was duly attested by Shri Rajiv Kapoor and Shri Vardan R. Ohri. The petitioner is the executor of the Will dated 25th January, 2016. The Will dated 25th January, 2016 executed by the testator is reproduced hereinbelow:- <FRM>JUDGEMENT_287_LAWS(DLH)5_2018_1.html</FRM>

(3.) It is stated that the deceased left behind six legal heirs, i.e. his wife (respondent no. 2), two sons (respondent nos. 3 and 4) and two daughters (respondent nos. 5 and 6).