SHAM LAL KAPUR Vs. STATE

JUDGEMENT

(1.) Late Shri Faqir Chand Vadhera belonged to the State of Himachal Pradesh. He was doing business in Delhi. He owned immovable properties in Himachal Pradesh and also owned movable properties. He had leasehold interest in shop No. B-2, Connaught Place. He had three sons, namely, Tilak Kumar, Baldev Kumar and Jatinder Kumar. The youngest son, Jatinder Kumar died in USA in the year 1971. Mrs.Vadhera pre-deceased the husband. The other two sons are living in the United States of America. They had not taken interest in the welfare of the father for reasons best known to them. I do not want to go into that aspect because the vicissitude off life cannot be predicted. The petitioner, who also hails from the State of Himachal Pradesh, had been assisting Faqir Chand in business that was carried on by Faqir Chand.

(2.) On the 30th of December, 1983, Faqir Chand died.

(3.) The petitioner presented the petition for grant of probate in this Court on the 23rd of March, 1984 propounding the Will and the Codicil alleged to have been executed by Faqir Chand Vadhera. The two sons of Vadhera have objected to the grant of prohate disputing the Will and the Codicil.