Prathiba M. Singh, J. - (1.)The present petition has been preferred under Section 276 of the Indian Succession Act seeking grant of probate in respect of Will dated 25th October, 2011 (Exhibit PW-1/2) of late Smt. Pushpa Rani Bahri.
(2.)Smt. Bahri had three children; Mr. Anil Bahri, Mrs. Kiran Tuli and Mrs. Neeta Arora. She passed away in the UK on 6th July, 201
(3.)Mrs. Bahri executed her last Will and testament on 25th October, 2011 which is a registered Will with the Sub-Registrar-V, New Delhi. Mrs. Bahri had both movable and immovable assets. As per the Will, she bequeathed all her assets to her son who is the Petitioner. He is also named as the executor of the Will.