Before the Sub-Registrar …………………….
In the matter of registration of the WILL executed by Shri ………………… son of …………………… resident of ……………………………..
Affidavit of A, aged about …………… years, son of Shri ……………… resident of ……………….. and B, aged about ……………. years, son of Shri ………………. resident of ………………………………
We, the abovenamed deponents do hereby solemnly affirm and state as under:
1. That we, the deponents, are the witnesses to the execution of the will executed by Shri ………………………. on ………………… and as such fully acquainted with the facts deposed to below.
2. That the aforesaid testator Shri ……………….. executed his last will on ……………………….., in our presence.
3. That the testator was healthy and of sound mind at the time of execution of the will.
4. That the testator executed his will on ……………………….. of his own free will.
5. That the testator signed the will after reading and understanding its contents in our presence. We, the above deponents do hereby declare and verify that the contents of
paras 1 to 5 are true to our knowledge and nothing material has been concealed, no part of it is false.
Verified at …………………….. on this ………………. day of ………………., 2000
Deponents
Date …………………..
