Probate of Will

Proof of Death

Proof of death is usually shown by submission of original death certificate

If a person was killed in an action while serving in armed forces, the official notification may be produced in proof of death of the testator.

Where there is an air crash or sunk ship on the high seas and there is no possibility of survival and a persons body is not recovered the court may take notice of the occurrence and be satisfied regarding the fact of death.

Where a person disappears or is missing, such a person as per law is presumed to have died if he is not heard of for a period of seven years.