G S AGARWAL Vs. STATE

JUDGEMENT

(1.) The petitioner, as the named executor in the document dated 17th October, 2001 purporting to be the validly executed Will of the deceased Sitaram Surekha who died at Delhi on 30th September, 2003, seeks probate thereof as the validly executed last Will of the deceased Sitaram Surekha and in the alternative, seeks letters of administration with copy annexed of the document dated 17th October, 2001 as the validly executed last Will of the deceased Sitaram Surekha with respect to the savings bank account no.528-1-013093-5 with Standard Chartered Bank (SCB), South Extension, Part-II, New Delhi in the name of the deceased.

(2.) The petition came up first before this Court on 29th May, 2006 and vide order dated 30th May, 2006, observing that the petition had been filed only as regards the money in the savings bank account of the deceased, notice of the petition was ordered to be issued to the State and to the close relatives of the deceased disclosed in the petition and citation also ordered to be published. The order dated 18th September, 2006 records that the citation had been published.

(3.) The petition discloses (i) Krishan Kumar Surekha (respondent no.2), (ii) Raj Kumar Surekha (respondent no.3), (iii) Vishnu Kumar Surekha (respondent no.4), (iii) Chakradhari Surekha (respondent no.5), (iv) Veena Bai (respondent no.6), being the sons and daughter respectively of deceased Sitaram Surekha, (v) Prem Lata Surekha (respondent no.7) being the daughter-in-law of the deceased and wife of respondent no.4 Vishnu Surekha, (vi) Navneet Kumar Surekha (respondent no.8) being the grandson of the deceased and son of respondent no.4 Vishnu Kumar Surekha; and, (vii) Mangala Bai and Aruna Bai (respondents no.9 and 10) being the daughters of the deceased, as the close relatives of the deceased.