LALIT MOHAN SURI Vs. GENERAL PUBLIC

JUDGEMENT

(1.) Heard. Vide my judgment dated March 6, 1987. I had directed grant of probate of the will of Smt. Sita Suri, deceased along with will annexed to the petition. The probate was ordered to be issued on the petitioners depositing the amount of court fee. Through the present application they state that the amount of court fee is to be paid out of the estate of deceased. It has further been pointed out that an amount of Rs. 39,941.45 is lying deposited in the Saving Bank Account of the deceased bearing No. 3874 with Bank of India, Sector-17, Chandigarh.

(2.) In the interests of justice I direct that the Manager, Bank of India, Sector-17, Chandigarh, should deposit in this court a sum of Rs. 18,026/-. Out of the above said Saving Bank Account of the deceased within 15 days from the receipt of this order, for purchase of the requisite court fee and stamp papers for grant of probate as already ordered by me. While doing so I find support from a Division Bench Judgment in In the Goods of Ernest Raymond Yakchee late of Gorakhpur, 1956 AIR(All) 152. A copy of this order should be sent to the Manager of the aforesaid Bank.