SANJEEV KESHAV VERMA Vs. STATE& ANR

JUDGEMENT

(1.) Present petition has been filed for grant of Letters of Administration of Will dated 18thAugust, 2009 under Section 276 of the Indian Succession Act, 1925 with respect to the estate of deceased Col. Keshav Sain Verma, son of Late Sh.Nand Ram Verma.

(2.) It is stated in the petition that the petitioner is the son of the testator Late Col. Keshav Sain Verma who expired on 27th October, 2012, in New Delhi, and executed a registered Will dated 18thAugust, 2009, duly attested by Mr. Ravi Anthwal and Mr. Nazerath.

(3.) It is stated that deceased has left behind two legal heirs, i.e. his son, the petitioner and a daughter, the respondent no. 2.