AIR 2006 DELHI 148 ::2006 (2) AJHAR (NOC) 684 (DEL) ::2006 (4) AKAR (NOC) 456 (DEL) ::2006 (4) AIR Kar R 456 ::2007 A I H C (NOC) 146 (DEL) ::2005 (125) DLT 433 ::(2006) 1 HinduLR 295 ::2006 (1) RecCivR 469 ::2006 (62) All LR 40 SOC ::(2006) 62 All LR 40 ::(2006) 86 DRJ 34 ::2006 (1) CurCC 282 ::(2006) 39 AllIndCas 147 (DEL) ::2006 (39) AllIndCas 147

Delhi High Court

Hon'ble Judge(s): S. K. Kaul , J

Succession Act (39 of 1925) , S.276— Grant of probate - Petition for, in respect of Will in question - Execution of subsequent Will after Will in question executed - Subsequent Will revoked earlier Will in question - Parties to proceedings specifically admitted subsequent Will and acted upon it - Petition for grant of probate in respect of earlier Will in question - Barred by S. 276 as Will in question was not last Will and testament of deceased testator. (Para 37)