Free Legal Advice from Top Lawyers in India
Subject : Probate of will and change of ownership of grand father propertyBack
Question : My Grandfather gave an unregistered will to my father and in that myself and my own brother signed as witness. My Father expired and also my grandfather. After looking to the all the documents that my father kept in the almirah, I got this will. When me and my own brother, asked to sign we did not know what was that document at that time of signing. We only knew that my grandfather singed in front of us and we both signed infront of him and my father and my mother. Now that after going through the will, we came to know that it is a will and we are the two witness. Please advise if this will is valid and can we probate the will and claim the property to our name.
No Answers Found
