LAWS(DLH)-2009-5-372

SHRI GAUTAM THAPAR Vs. STATE AND ORS.

Decided On May 06, 2009
Shri Gautam Thapar Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) THIS is a petition under Sections 222 and 286 of the Indian Succession Act seeking probate of the Will dated 20.12.2004 as amended by Codicil dated 13.06.2006 of late Sh. Lalit Mohan Thapar who died at New Delhi on 17.01.2007.

(2.) THE petition has been filed by Shri Gautam Thapar nephew of the late Shri Lalit Mohan Thapar. The petitioner has averred that the testator was a permanent resident of 40 Amrita Shergill Marg, New Delhi and that he died on 17.01.2007 at New Delhi. A copy of the death certificate has been filed by the petitioner.

(3.) THE petitioner has also filed the details of the assets and liabilities left behind by the testator, which shows the total assets of the testator to be 69,83,23,905/ -. The valuation reports from the Chief Revenue Authority of the immovable properties of the testator dated 23.08.2007 (Delhi), 23.08.2007 (Maharashtra) and 7.09.2007 (Himachal Pradesh) have also been received and are on record.