PAWAN PURI Vs. STATE

JUDGEMENT

(1.) This petition under Sec. 272 of the Indian Succession Act, 1925 was filed seeking Letters of Administration with copy annexed of the document dated 21st April, 1994, claimed to be the validly executed last Will with respect to the estate of Sadhu Ram Puri son of late Narain Dass Puri ordinary resident of B-61, N.D.S.E., Part-II, New Delhi who died on 20th Oct., 2005.

(2.) The counsel for the petitioner states that as per the document dated 21st April, 1994, the petitioner is the named executor and thus entitled to estate.

(3.) It was pleaded in the petition, (i) that the deceased Sadhu Ram Puri left behind, petitioner Pawan Puri, respondent No.2 Ramesh Puri @ Ramesh Chand Puri, respondent No.3 Naresh Puri @ Naresh Kumar Puri and respondent No.4 Raj Kumar Puri, as his sons and respondent No.5 Sarvesh Kumari and respondent No.6 Vijay Kumari as his daughters, as his only natural heirs; (ii) that though under the document dated 21st April, 1994, the deceased Sadhu Ram Puri had also bequeathed his property bearing No.11941/2 to 1197, Bahadurgarh Road, Bara Hindu Rao, Sadar Bazar, Delhi but in his lifetime had sold the same; (iii) that vide the document dated 21st April, 1994, the entire moveable and immoveable properties of the deceased Sadhu Ram Puri including property No.B-61, N.D.S.E., Part-II, New Delhi are bequeathed to the petitioner; and, (iv) that the petitioner undertakes to comply with the last wishes of the deceased Sadhu Ram Puri in terms of the document dated 21st April, 1994.