KAPIL KHANNA Vs. STATE

JUDGEMENT

(1.) This is a petition under section 276 of the Indian Succession Act, 1925 for the grant of Probate in respect of the Will of late Shri Gopal Chand Khanna.

(2.) Late Shri Gopal Chand Khanna died at New Delhi on 20/2/1991. The late Shri Gopal Chand Khanna executed his last Will and testamony on 18/3/1970, which was duly registered with the office of Sub Registrar. Upon filing of the petition, the necessary citation was issued in the daily English newspaper Statesman and notices were issued to the relations/L.Rs, the State and also to the Collector. In pursuance to the notices, the Collector has filed the valuation report but no objection has been filed by any of the respondents. The petitioner has accepted the valuation report.

(3.) The statement of D.M. Narang was recorded. He stated that the Will was made in his presence and he had signed as a witness to the Will. 3. Public Witness 2, O.P. Ahuja has deposed that late Gopal Chand Khanna was his childhood friend. He had also signed the Will as a witness in the presence of Public Witness-1, D.M.Narang. The statement of the petitioner was also recorded. He has stated in his statement that his grand father late Gopal Chand Khanna had left the Will which is Ex. Public Witness-1/1. He has prayed for the Probate of the Will.