IN RE: BHOLANATH MEHROTRA Vs. STATE

JUDGEMENT

(1.) FIRST of all, I direct the Advocate on record for the propounder of the Will of late Bhola Nath Mehrotra and the department of this Court to take immediate and speedy steps so that the probate application (PLA No. 136 of 2006) is expeditiously proceeded with. It is ordered that the procedure for serving out general and special citations shall be completed, as far as practicable before the Court closes for the Christmas vacation. The alleged Will of Bhola Nath Mehrotra is dated 10th September, 2003. He died on 4th November, 2003. Three daughters of the testator, one of them living abroad oppose the grant of probate to the alleged Will. It is alleged that the will is not genuine.

(2.) ACCORDING to the bequest in the Will, the widow of the testator gets all his properties. The son is the executor.

(3.) THE rest of the money is invested in various deposits in the name of the mother, Nisha Mehrotra.