RAJAN SINGLA Vs. GENERAL PUBLIC

JUDGEMENT

(1.) Rajan Singla son of late Sh. Prem Shanker Synghal has filed the present probate petition under Sec. 276 read with Sec. 300 and 273 of the Indian Succession Act, 1925 (hereinafter to be referred as 'the Act') for grant of letter of probate or administration in favour of the petitioner regarding the immovable property pertaining to the deceased Sh.Prem Shanker Synghal son of late Chirangi Lal on the basis of registered Will dtd. 11/7/2013 (Annexure P-3).

(2.) Respondents no.2 and 3 are the daughters of the said Prem Shanker Synghal and have filed written statements in support of said registered Will dtd. 11/7/2013 and also in support of the petition.

(3.) The General Public was duly served through publication and no one on behalf of the General Public had appeared or raised any objection, which fact is apparent from the order dtd. 8/11/2024 passed by this Court.