Bombay High Court
Ramesh Subramanian Iyer vs Sivapriya Kannal @ Sivapriya Kannal ... on 25 February, 2026
SLG BEFORE : MRS. KAVITA Y. AMBEKAR , COMPANY REGISTRAR / TESTAMENTARY REGISTRAR Date: 25th February, 2026 CALLED FOR HEARING :
14 TP/6326/2025 (E-filing) WITH WILL/2691/2025 Ms. Nidhi Dotia, 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 Ramesh Subramanian Iyer being Executor named under the Will of deceased. The deceased namely Sivapriya Kannal died at Mumbai on 31.12.2011. Copy of death certificate is annexed to the petition. Identification proof of deceased viz. copy of Pan Card is annexed to the petition.
2. The deceased left behind her last Will and Testament which was duly executed at Mumbai on 28.04.2002. The said Will is in English language. The last para 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 3rd last para of the Will.
3. Ld. Advocate for petitioner submits that husband of deceased predeceased the deceased. Deceased was survived by one daughter who has given her consent in favour of the petitioner herein. Consent Affidavit is on record. There are no other legal heirs.
4. Petitioner's oath is filed. Affidavit of Ramakantan Subramanian and Venkatraman Visweswaran dated 30.09.2025 both the Attesting Witnesses to the Will are filed. Affidavit of Service of General Citation dated 29.01.2026 is filed. Delay is explained and the same is condoned. 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.
COMPANY REGISTRAR / 25.02.2026 TESTAMENTARY REGISTRAR ::: Uploaded on - 26/02/2026 ::: Downloaded on - 26/02/2026 20:51:13 :::