SUDHA JHANWAR Vs. STATE & ANR

JUDGEMENT

(1.) Late Shanti Swarup Gupta and Rattan Kumari executed a joint Will dated 21st July, 2002 whereby they bequeathed their estate to their son, Rajiv Kumar and daughter, Sudha Jhanwar. Rattan Kumari expired on 27th August, 2008 and Shanti Swarup Gupta expired on 14th April, 2011.

(2.) The daughter, Sudha Jhanwar has filed Test. Cas.60/2011 for grant of Letters of Administration in respect of the joint Will dated 21st July, 200 The son, Rajiv Kumar has filed Test.Cas.51/2012 for grants of Letters of Administration in respect of the subsequent joint Will dated 08th April, 2008 executed by their parents, late Shanti Swarup Gupta and Rattan Kumari.

(3.) Rajiv Kumar (petitioner in Test.Cas.51/2012) admits the Will dated 21st July, 2002 but is claiming the Will dated 08th April, 2008 to be the subsequent Will whereas, Sudha Jhanwar (petitioner in Test.Cas.60/2011) is disputing the subsequent Will dated 08th April, 2008 to be forged and fabricated.