SARDAR IQBAL SINGH KOHLI 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 27th September, 1988 executed by Smt.Sant Kaur Kohli.

(2.) The petitioner is one of the sons of the testator, namely, deceased Smt. Sant Kaur Kohli, who expired on 21st February, 1997. The testator Smt. Sant Kaur Kohli left behind her surviving four sons and three daughters, namely, Shri Tirlochan Singh, S.Swarnjit Singh, S.Surjeet Singh Kohli, S.Jagmohan Singh, Smt.Mohinder Kaur, Smt.Surinder Kaur, Smt.Kuljeet Kaur. The Will is stated to have been executed on 27th September, 1988. By the said Will the testator appointed the petitioner as the sole executor of the Will. At the time of her death, the testator was possessed of the following movable and immovable properties :- <FRM>JUDGEMENT_516_DRJ47_1998Html1.htm</FRM>

(3.) According to clause 5 of the Will dated 27th September, 1988, the testator bequeathed her properties, both immoveable and moveable, as under :-