GAURAV TANEJA Vs. STATE AND OTHERS

JUDGEMENT

(1.) This petition under Section 274 of the Indian Succession Act, 1925 (the Act) for grant of probate in respect of the Will dated 06.09.2005 purported to have been executed by Late Shri Raj Kishan Taneja and duly registered in the office of the Sub-Registrar-V, Pitampura, New Delhi vide Registration No.26481, Book No.1, Volume 3, has been filed by Petitioner Gaurav Taneja, who is the younger son of the deceased Shri Raj Kishan Taneja.

(2.) It is alleged that Late Shri Raj Kishan Taneja died on 04.07.2011 at the Army Hospital, New Delhi leaving behind the Petitioner and Respondents no.2 and 3 as his only legal heirs. Petitioner and Respondent no.2 are the two sons whereas Respondent no.3 Smt. Asha Rani Taneja is the widow of deceased Raj Kishan Taneja.

(3.) According to the Petitioner, by virtue of the Will dated 06.09.2005, the deceased bequeathed his immovable property, i.e. Property no.108, Block G, Pocket P, known as GP 108, Maurya Enclave, Pitampura, Delhi-110088, in favour of the Petitioner, who is the younger son of the deceased.