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Judgment
4 paragraphs · 290 wordsT.R. Ravi, J
Admit. Government Pleader takes notice for the respondents.
The prayer in the writ petition is for a direction to the respondents 4 & 5 to effect transfer of registry and mutation with respect to the property which is the subject matter of Ext.P1 in the name of the petitioner on the strength of Ext.P2 Will. The petitioner is a person of Indian origin presently residing in United States of America. The property originally belonged to her husband late Joseph Varughese. Late Joseph Varughese executed Ext.P2 Will in favour of the petitioner with respect to the entire properties before he died on 14.03.2021. The petitioner has produced Certificate of Death issued by the Department of Health and Mental Hygiene, City of New York as Ext.P3 and the order of the Surrogate's Court of the State of New York, Richmond County granting probate with respect to Ext.P2 Will treating it as a Last Will and Testament of late Joseph Varughese. It is on the basis of the above documents that the petitioner had approached the respondents for effecting mutation of the properties in the name of the petitioner. In Ext.P6, the 4th respondent had informed the 5th respondent that there is no impediment for effecting the mutation.
In the above circumstances, this writ petition is disposed of directing respondents 4 & 5 to effect mutation with respect to the properties covered by Exts.P1 & P2 in the name of the petitioner treating Ext.P2 as the Last Will and Testament as evidenced by the probate granted by the Surrogate's Court of the State of New York, Richmond County. Necessary orders shall be issued within one month from the date of receipt of a certified copy of this judgment.