Bombay High Court
Shashikala Ramesh Thustu vs Jayashree V. Iyer Alias Jayasree Vithal ... on 11 February, 2026
Ajay BEFORE : MRS. KAVITA Y. AMBEKAR, COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 11th February, 2026 CALLED FOR HEARING :
9 TP/5567/2025 (E-filing) WITH WILL/2107/2025 Ms. Pushpa Thapa i/b. M/s. Meraki Legal, 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 Shashikala Ramesh Thustu, being sole Executrix named under the Will of deceased. The deceased namely Jayashree V. Iyer, who died at Mumbai on 04.08.2023. 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 19.07.2017. The said Will is in English language. The Para No. 1 of the Will refers to the appointment of Executor. Only one Executor appointed under the Will. The schedule refers to three immovable properties and the Bank accounts are mentioned in para 3 of the Will.
3. Ld. Advocate for petitioner submits that parents of deceased predeceased the deceased. Husband of the deceased predeceased the deceased. Deceased was survived by two sons and one daughter. Out of them daughter is petitioner herein and both the sons have given their consents in favour of the petitioner herein. Consent Affidavits are on record. There are no other legal heirs.
4. Petitioner's oath is filed. Affidavit of Kanaksingh Deosing Patil dated 02.07.2025 one of the Attesting Witness to the Will is filed. Affidavit of Service of General Citation dated 09.12.2025 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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