NIDHI CHOPRA Vs. STATE

JUDGEMENT

(1.) The petitioners have filed this application for grant of Probate/letters of administration in respect of a Will alleged to have been executed by their father late Amritlal Chopra on 6th May, 1984.

(2.) . According to the petitioners, the Will dated 6th May, 1984 executed by their father late Amritlal Chopra was registered at Bombay. Arnritlal Chopra died on 14th December, 1985 leaving behind the following legal representatives :

(3.) . The applicants are daughters of the testator. By the Will dated 6th May, 1984, the testator appointed the following persons as executors of the said Will.