HRIDOY GANDHI Vs. NA

JUDGEMENT

(1.) Heard Mr. Arjun R. Sheth, learned counsel appearing for the petitioners.

(2.) The present petition is filed seeking following reliefs:

(3.) The present petition is filed seeking probate of the will of late Shri Manikant Sakarlal Gandhi, Male, Hindu, Inhabitant of Ahmedabad, residing at: 702, Elegance Apartment, Ambawadi, Ahmedabad-380006, who passed away on 12/10/2016. The death certificate of late Shri Manikant Sakarlal Gandhi is duly produced at page no. 10 (Annexure-A). The petitioners herein being the executors of the said will of deceased Shri Manikant Sakarlal Gandhi has filed the present petition under Sec. 273 and 276 of the Indian Succession Act, 1925. The deceased Shri Manikant Sakarlal Gandhi left, surviving as his only heirs and next-of-kin according to Class-I in the Schedule under the Hindu Succession Act , 1956, pursuant to Sec. 8 of the said Act, the following persons, who are residing at the address set-out against their respective names: