Bombay High Court
Urmila Harbans Singh Julka vs Harbans Singh Hukumchand Julka on 25 February, 2019
BEFORE : MRS. C. J. BHATT, COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 25th February, 2019 CALLED FOR DIRECTION :
34 TP/1160/2011 ) Mr. Waquar Ahmed, Advocate for petitioner WITH ) WILL/487/2011 ) P.C.: Perused Petition. Heard Ld. Advocate for ) petitioner. This petition is for Probate of the last ) Will and Testament of deceased filed by petitioner ) being sole Executrix named under the Will of ) deceased. Deceased said to have died at Mumbai ) on or about 25.08.2005. Copy of death certificate ) is annexed to the petition.
) ) Mr. Waquar, Advocate for petitioner submits that ) deceased left behind his last Will and Testament ) which was duly executed at Mumbai on ) 04.04.2005.
) ) Mr. Waquar, Advocate for petitioner further ) submits that parents of deceased predeceased the ) deceased. Deceased was survived by widow ) (petitioner herein and two daughters and had no ) son. Both the daughters have given their consents. ) Consent Affidavits are on record. There are no ) other legal heir. Will is duly proved by Affidavit ) of both the Attesting Witnesses. Petitioner's oath ) is filed. Affidavit of Service of General Citation is ) filed. Delay is explained. All other legal ) formalities are complied with. Hence, petition is ) granted.
) ) Office is directed to issue Probate subject to no ) cross petition or caveat is filed.
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