KRISHAN KUMAR NATHANI Vs. STATE

JUDGEMENT

(1.) The present petition is filed under Section 276 of the Indian Succession Act, 1925 for grant of Probate in respect of the Will dated February 27, 1982 of late Shri G.P.Nathani.

(2.) The Testator expired on November 18, 1994 at Delhi leaving behind three sons, namely, Krishan Kumar, Lakhan Lal and Kamal Kumar and three daughters, namely, Nanki, Mohini and Prem Lata. According to the petitioners, Shri G.P.Nathani had made and executed a Will dated February 27, 1982 (Exhibit C-1) which is the last Will and testament of the deceased and executed by him. The petitioners have been named as executors of the Will for giving effect to the bequest in accordance with the said Will. The list of the relations is filed along with the petition and reads as under:

(3.) The deceased Shri G.P.Nathani left behind the property as described in Schedule `A' to the petition i.e. One two storey built up house bearing No.16, Road No.8, Punjabi Bagh Extension, New Delhi 110026.