REGENT COMPUTRONICS PVT. LTD.

Harish Chander Kawatra Appellant

V/S

STATE Respondents

Referred Judgements :-

SUSHILA DEVI V. PANDIR KRISHNA KUMAR MISSIR AND OTHERS [REFERRED TO]
LABH SINGH V. PIARA SINGH [REFERRED TO]
APOLINE DSOUZA V. JOHN DSOUZA [REFERRED TO]
ISHWARDEO NARAIN SING VS. KAMTH DEVI [REFERRED TO]
H VENKATACHALA IYENGAR VS. B N THIMMAJAMMA [REFERRED TO]
RANI PURNIMA DEBI VS. KUMAR KHAGENDRA NARAYAN DEB [REFERRED TO]
STATE OF MAHARASHTRA VS. KALU SHIVRAM JAGTAP [REFERRED TO]
AMBICA QUARRY WORKS V. STATE OF GUJARAT AND ORS [REFERRED TO]
CHIRANJILAL SHRILAL GOENKA VS. JASJIT SINGH [REFERRED TO]
KASHIBAI VS. PARWATIBAI [REFERRED TO]
GHULAM QADIR VS. SPECIAL TRIBUNAL [REFERRED TO]
S SUNDARESA PAI VS. SUMANGALA T PAI [REFERRED TO]
BHAVNAGAR UNIVERSITY VS. PALITANA SUGAR MILL PRIVATE LIMITED [REFERRED TO]
GURDEV KAUR VS. KAKI [REFERRED TO]
B VENKATAMUNI VS. C J AYODHYA RAM SINGH [REFERRED TO]
NIRANJAN UMESHCHANDRA JOSHI VS. MRUDULA JYOTI RAO [REFERRED TO]
BENGA BEHERA VS. BRAJA KISHORE NANDA [REFERRED TO]
APOLINE DSOUZA VS. JOHN DSOUZA [REFERRED TO]
ANIL KAK VS. KUMARI SHARADA RAJE [REFERRED TO]
RAJ RANI SEHGAL VS. STATE [REFERRED TO]
SURENDER PATRICK LALL VS. STATE [REFERRED TO]
T VENKAT SITARAM RAO VS. T KAMAKSHIAMMA [REFERRED TO]
LABH SINGH VS. PIARA SINGH [REFERRED TO]

JUDGEMENT

(1.) THE petitioner, Shri Harish Chander Kawatara, the younger son of the deceased, Shri Sikander Lal Kawatra, has prayed for probate under Sections 278 and 218 of the Indian Succession Act of the Will dated 10th May, 1983 and for letter of administration of his estate as the sole beneficiary under the said Will.

(2.) THE deceased Shri Sikander Lal Kawatra had died at Delhi leaving behind two sons, Shri Harish Chander Kawatra, younger son, petitioner and Shri Ghansham Dass Kawatra, elder son, who has filed objections against the grant of probate and letter of administration to Shri Harish Chander Kawatra. The deceased Shri Sikandar Lal Kawatra also left behind three daughters, namely, Smt.Veena Taluja, Smt. Deepa Kalra and Smt.Asha Sehgal, respondents No.3 to 5 respectively who have filed their no objections to the grant of probate and letter of administration.

(3.) THE wife of late Shri Sikander Lal Kawatra, mother of petitioner and respondents No.2 to 5, had also died on 18th February, 1983. According to the petitioner, late Shri Sikander Lal Kawatra had executed the last Will devising all his estate upon the petitioner.

Click here to view full judgment.

HARISH CHANDER KAWATRA Vs. STATE

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address