WILL IN FAVOUR OF WIFE AND CHILDREN

1.      I, _____________ s/o Shri _____________________resident of __________________________ do hereby revoke all wills, codicils and other testamentary dispositions heretofore made by me and declare this to be my last will and testament.

2.      I hereby appoint Shri _____________________________ and ________________________ as the executors and trustees of this will.

3.      I devise and bequeath unto my wife Smt. _________________ and Smt. ____________ absolutely my house bearing Municipal No. situated on _________________________ more particularly described in the Schedule I hereto, with full right and powers of disposal.

4.      I devise and bequeath unto my sons Shri ____________________________ and _____________________ the shares, debentures, securities and fixed deposits as mentioned against their names in the Schedule II.

5.      I devise and bequest unto my daughter Smt. _______________________ the shares, debentures, bonds and securities as mentioned against their names in the Schedule III hereto.

6.      I devise and bequest all my movable and immovable property, monies and securities not hereby or by any codicil otherwise disposed off, and to which, I am entitled at the time of my death, unto my executors, who shall have the power to alienation or transfer the whole or part of such property, if he or they consider that such alienation or transfer is necessary for the proper administration of such property and to distribute amongst my sons in equal portions.

7.      I hereby declare that if any of my sons and daughters aforesaid shall predecease me, then the shares of such son and daughter as the son or daughter case may be, shall be deemed to have been devised and bequeathed to the child or equally to the children of such deceased son or daughter as if such child or children of the deceased had been mentioned herein amongst the original legatees of the will.

8.      I direct that my said executors and trustees shall stand possessed of all my property on my death and they will have power to realize and recover the rents, interest, dividend, bonus shares and other profits or benefits thereof and after paying my funeral and administration expensed of my estate, shall hold the balance of such property, rents, interest, dividend, bonus shares and other profits or benefits upon trust for the legatees.

                       

                                             Schedule I above referred to

 

                                             Schedule II above referred to

                            

                                             Schedule III above referred to

 

Signed by the above named ____________________________ testator as his will in the presence of the witness, who in his presence have hereunto subscribed their names to this Will

 

WITNESSES.

1.               

 

 

Testator