BALBIR SHER GILL Vs. STATE OF DELHI

JUDGEMENT

(1.) The petition has been filed seeking probate of the document dated 15th October, 1976 as the validly executed last Will of the deceased Teja Singh son of S. Hakim Singh, last resident of 27, Model Town, Delhi, who died on 30th December, 1976.

(2.) This petition was instituted on 25th September, 2008 i.e. after 32 years of the demise of the deceased.

(3.) The petitioner is one of the five sons of the deceased. The other sons namely Dalbir Singh, Satnam Singh, Prithvipal Singh and Kartar Singh have been impleaded as respondents No.2 and 4 to 6 to the petition. The deceased, besides the five sons also left a widow namely Ishwar Kaur, who died intestate on 5th February, 1984 i.e. much prior to the filing of the petition, leaving the parties hereto as her only natural heirs. The deceased also had two daughters namely Shammi and Surjeet Kaur. Shammi also died prior to the institution of the petition and her legal heirs are impleaded as respondents No.3A to 3C. The other daughter Surjeet Kaur is impleaded as respondent No.7.