SUJAT VORA Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 276 of the Indian Succession Act, 1925 for grant of Probate of the Will dated 21st June, 1990 executed by late Major Vasudev Vora.

(2.) The petitioner is one of the sons of the testator (Major Vasudev Vora). The Will is stated to have been executed on 21st June, 1990. The testator Major Vasudev Vora died on 8th April, 1993. He left behind him surviving two sons and four daughters, namely, Sh. Sujat Vora, (petitioner), Sh.Sunil Vora, Mrs. Veena Vohra, Ms. Manorma Malhotra, Ms.Achala Pahwa, Ms.Shashi Goswamy.

(3.) Citations were issued but no objection has been received against the Will dated 21st June, 1990. The Will dated 21st June, 1990 is as under :-