Will by a Hindu in
Favour of Family
This is the Last Will
of mine, AB, etc., a Hindu, made this the ............... day of ...................., 2000,
voluntarily and while in sound state of mind.
Whereas I am now 70
years old and have been keeping indifferent health for a past few months;
And Whereas I am
possessed of considerable movable and immovable properties more particularly
described in the schedule annexed hereto which are my self acquired properties
and which were acquired without any detriment to the ancestral property or to
the family funds and I have the absolute powers of disposal over the same .
And Whereas I am
anxious to make necessary arrangements in respect of the enjoyment of my
properties after my life time so that unnecessary misunderstanding and consequential
wasteful litigation between the members of my family may be avoided. Therefore,
I am executing this last will and testament of mine of my own free will
voluntarily without any compulsion or pressure of any person and with a sound
disposing mind and declare as follows:
1.
I
hereby revoke all former wills and codicils made by me at any time heretofore.
2.
I
have my wife CD, two daughters EF and GH and two sons KL and MN who will be
entitled to succeed to my properties under law in the normal course. But my daughters
are all married and they are living separately with their husbands. They have
been properly and well provided for during their marriage. They are therefore
not given any share in my properties under this will.
3.
I
bequeath the property bearing No. ....... Described as item No. 1 in the Schedule
hereto to my first son KL absolutely to be held and enjoyed by him with full
and absolute powers of alienation.
4.
I
bequeath the property bearing No. ..... ..... described as item No. 2 in the
Schedule hereunder to my second son MN absolutely to be held and enjoyed by him
with full and absolute powers of disposal.
5.
I
bequeath to my wife CD the property bearing No............ and described as item No. 3
in the Schedule hereto absolutely to be held and enjoyed by her with full and absolute
power of alienation.
6.
Any
assets, movable or immovable, which might be omitted from being mentioned in
this will or which may hereafter be acquired by me shall be taken by my wife
and the two sons aforesaid in equal shares absolutely.
7.
Though
I have bequeathed no share in my properties to my daughters aforesaid , as a
token of love and affection for them I hereby direct my two sons KL and MN that
each one of them will pay to each one of my daughters a sum of Rs............... and this
sum shall be a charge on the properties allotted to my above sons respectively
hereto.
8.
All
the jewelry and ornaments, gold and silver, will belong to my wife absolutely
and my sons or daughters aforesaid will have no right to the same .
9.
I
hereby appoint my two sons KL and MN as the joint executors under this will.
SCHEDULE OF PROPERTY
1..................................
2.................................
3.................................
IN WITNESS WHEREOF I,
the above named testator have signed this will hereunder the day and year first
written above.
......................(Sd.)
(AB)
Signed by the above
named AB in our presence at the same time and each of us has in th e presence
of the testator signed his name hereunder as an attesting witness.
WITNESSES;
1.
2.
