UJJWAL KAPOOR Vs. STATE

JUDGEMENT

(1.) This petition (i) under Section 276 of the Indian Succession Act, 1925 for grant of probate in respect of the last Will of the deceased Man Mohan Lal Khanna, S/o Late Shri I.D. Khanna, R/o A-1/287, Safdarjung Enclave, New Delhi - 110 029; and, (ii) under Section 278 of the Indian Succession Act for grant of Letters of Administration of properties of the deceased Man Mohan Lal Khanna in respect of which no bequest has been made in the Will, is ripe for final hearing.

(2.) The deceased Man Mohan Lal Khanna, Hindu by religion, is pleaded to have died on 18th March, 2016 leaving a Will dated 16th April, 2012, executed on 28th April, 2012, naming the petitioner as one of the supervisor of the execution of the Will.

(3.) It is pleaded that the deceased Man Mohan Lal Khanna was not married and had no children and is survived by the petitioner as his sister and respondent no.2 Kamal Kishore Khanna as his brother and only natural heirs.