Bombay High Court
Lendell Russell Pereira vs Pamela Barbara Alvares on 8 January, 2026
SLG BEFORE : MRS. KAVITA Y. AMBEKAR , COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 8th January, 2026 CALLED FOR HEARING :
12 TP/1992/2024 (E-filing) WITH WILL/778/2024 Ms. Shruti Dubey i/b. Garfield Mendonca, Advocate for petitioner PC : 1. Perused Petition. Heard Ld. Advocate for petitioner. This petition is for Probate of last Will and Testament of deceased filed by petitioner namely Lendell Russell Pereira being sole Executor named under the Will of deceased. The deceased namely Pamela Barbara Alvares died at Mumbai on 10.06.2023. Copy of death certificate is annexed to the petition. Identification proof of deceased viz. copy of Aadhaar Card is annexed to the petition.
2. The deceased left behind her last Will and Testament which was duly executed at Mumbai on 06.05.2023. The said Will is in English language. The Para No. 5 of the Will refers to the appointment of Executor. Only one Executor appointed under the Will who is petitioner herein. Residuary clause in respect of properties of deceased is mentioned at para No. 8 of the Will.
3. Ld. Advocate for petitioner submits that parents of deceased predeceased the deceased. Deceased was survived by husband and two daughters who all have given their consents in favour of petitioner herein. Consent Affidavits are on record. There are no other legal heirs.
4. Petitioner's oath is filed. Affidavit of Jenita Dias dated 19.11.2025 one of the Attesting Witnesses to the Will is filed. Affidavit of Service of General Citation dated 29.07.2025 is filed. All other legal formalities are complied with. Hence, petition is granted.
5. Office to issue Probate as prayed after verifying whether any cross petition is filed or whether any caveat is filed.
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