Tarlok Singh Chauhan, J. - (1.) The petition for probate filed by the respondent herein was allowed by the learned trial Court and aggrieved thereby the appellants have filed the instant appeal under Section 299 of the Indian Succession Act, 1925, (for short 'Act').
(2.) The respondent approached the learned trial Court by filing a probate petition under Section 276 of the Act for grant of probate of the amount of Rs.5,00,000/- which was lying deposited in 'Ganpat Kunj, Central Bank Building & Shopping Complex, LIC Claim, General Provident Fund and Gratuity.
(3.) It was averred that Manohar Lal Sood, real brother of the respondent died on 06.01.2005 at PGI, Chandigarh leaving behind the respondent as the sole legal heir by virtue of Will dated 27.11.2004 executed by deceased Manohar Lal Sood in his favour whereby he bequeathed his entire property movable and immovable in his favour. The deceased had also left certain liabilities at the time of his death.;