S SURJIT SINGH SAHANI Vs. STATE & ANR

JUDGEMENT

(1.) Today in Court, learned counsel for petitioner has handed over an additional affidavit of Smt. Maninder Kaur, real sister of the testatrix, which is taken on record.

(2.) It is pertinent to mention that present petition has been filed under Sec. 276 of Indian Succession Act, 1925 for grant of probate in respect of Will dated 27th April, 1987, of late Mrs. Gian Kaur wife of late Shri S. Rattan Singh Khanpuri.

(3.) In the petition it has been averred that the petitioner is the sole beneficiary under the Will dated 27th April, 1987 and is the nephew of the testatrix, late Mrs. Gian Kaur wife, who expired on 02nd April, 2011 in New Delhi. The testatrix is stated to have executed a registered Will dated 27th April, 1987, which was duly attested by Late S. Rattan Singh Khanpuri (husband of the testatrix) and (Advocate of the testatrix). The Will dated 27th April, 1987 executed by the testatrix is reproduced herein below:- 1.