Ishwar Devi Grover & Ors. vs State
2014 Latest Caselaw 3304 Del

Citation : 2014 Latest Caselaw 3304 Del
Judgement Date : 23 July, 2014

Delhi High Court

Ishwar Devi Grover & Ors. vs State on 23 July, 2014

Author: Rajiv Shakdher

$~38
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       TEST.CAS. 83/2013
        ISHWAR DEVI GROVER & ORS                  ..... Petitioners
                     Through: Mr. Sandeep P. Agarwal and Mr. Rajesh
                     Pathak, Advocates

                         versus

        STATE                                         ..... Respondent
                         Through: Mr. Jayendra, Advocate
        CORAM:
        HON'BLE MR. JUSTICE RAJIV SHAKDHER
                ORDER

% 23.07.2014

1. By this petition, probate is sought of WILL dated 04.03.2013 (Ex. PW1/1). The petitioners comprise of the wife and two sons, a daughter and grandson of the Testator, one Sh. Bhagwan Dass Grover. The wife is arrayed as petitioner no.1. The two sons are arrayed as petitioner nos.2 and 3, while the daughter and the grandson are impleaded as petitioner nos.4 and 5 respectively.

2. The said WILL (Ex. PW1/1) bears the signatures of one Dr. Rajiv Dingra (PW-1). PW-1 who has testified that the testator executed the document, PW1/1 dated 04.03.2013 in his presence and the presence of the other attesting witness, that is, Smt. Ishwar Devi Grover, i.e., petitioner no.1. PW-1 has further deposed that the testator signed the document PW1/1 in his presence and in the presence of petitioner no.1.

TEST.CAS. 83/2013 page 1 of 2 2.1 It is also stated by PW-1 that the testator at the stage of execution of the document PW1/1 was in a good and sound disposing state of mind.

3. Therefore, having regard to the fact that there is no objection on record to the grant of probate, and given the testimony of PW-1, I am inclined to grant probate, as prayed for by the petitioners as the execution of WILL (Ex. PW1/1) has been proved in accordance with law.

4. Accordingly, WILL dated 04.03.2013 (PW1/1) will stand probated. The valuation report, I am told, is already on record. The Registry will do the needful including calculate and recover, if necessary, the requisite court fee. Decree sheet be drawn up accordingly.

5. The petition is disposed of in the aforesaid terms.




                                              RAJIV SHAKDHER, J
JULY 23, 2014
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TEST.CAS. 83/2013                                           page 2 of 2