KIRAN KAPOOR Vs. STATE

JUDGEMENT

(1.) The Petitioner, Mrs. Kiran Kapoor has filed the present petition under Section 276 of the Indian Succession Act, 1925 for grant of probate of Will dated 8th November, 1996 of the moveable and immovable assets of her late husband, Sh. Raj Kumar Kapoor, son of Late Sh. K.N. Kapoor. The deceased left behind four heirs, the petitioner who is the wife, the mother of the deceased i.e. Respondent No. 2 - Mrs. Krishna Kapoor and two sons, Sh. Rajat Kapoor - Respondent No. 3 and Sh. Ravi Kapoor - Respondent No. 4.

(2.) As per the Will dated 8th November, 1996, the deceased had bequeathed all his assets and properties in favour of his wife i.e., the Petitioner. The Petitioner has therefore sought probate of the said Will. The Respondent Nos. 2, 3 and 4 i.e. the mother and the two sons have placed on record their reply in which they have clearly stated as under: -

(3.) The said reply where the Respondent Nos. 2 to 4 have given their no objection, is accompanied by the affidavits of all the three Respondents.