NAVIN SOI Vs. STATE & ORS

JUDGEMENT

(1.) Present petition has been filed under Sec. 276 of the Indian Succession Act, 1925, for grant of probate of Will dated 11th March, 2010, executed by late Mrs. Pushpa Kumari Soi.

(2.) In the petition it has been averred that the petitioner is the executor of Will dated 11th March, 2010 and son of the testatrix, late Mrs. Pushpa Kumari Soi, who expired on 24th May, 2012 in New Delhi. The testatrix is stated to have executed a registered Will dated 11th March, 2010, which was duly attested by Mr. Anil Sapru and Mr. Ashok Kumar. The Will dated 11th March, 2010 executed by the testatrix is reproduced herein below:-

(3.) It is stated that the deceased left behind two legal heirs, i.e. her son (petitioner) and daughter (respondent no. 2).