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General Draft of Last Will and Testament executed by an Unmarried Male or Female in favour of Relatives.
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LAST WILL AND TESTAMENT
THIS LAST WILL AND TESTAMENT is made and executed at ____________ on this ___ day of ________, 20 by me, namely Mr./Ms. ______________________, aged approximately ___ years (holder of Aadhaar No. __________/ PAN No. __________/ Passport No. ____________, issued on ____________ at ____________), son/wife of Mr. [Father/Husband's Full Name], presently residing at [Full Residential Address] (hereinafter referred to as the “Testator”).
1. That since life is inherently uncertain, I, the Testator, consider it prudent and necessary to execute this Last Will and Testament of mine (hereinafter referred to as the “Will”).
2. I hereby revoke, cancel, and annul all my previous Wills, codicils, and any other testamentary dispositions executed by me, if any, in respect of all my properties mentioned therein. I further declare that this Will shall be my sole, valid, and binding Last Will and Testament.
3. I state that I am unmarried and have no children. However, I have been cared for and supported by the following relatives:
(i). Mr. ___________, aged ___ years, S/o Mr. ____________, resident of __________________ (Relation: ____________)
(ii). Mr. ___________, aged ___ years, S/o Mr. ____________, resident of __________________ (Relation: ____________)
(iii). Ms./Mrs. ________, aged ___ years, D/W/o Mr. _______, resident of __________________ (Relation: ____________)
(iv). Ms./Mrs. _________, aged ___ years, D/W/o Mr. ______, resident of ________________ (Relation: ____________)
4. I declare that I am the absolute and exclusive owner of various movable and immovable properties, which are all self-acquired and held solely in my name (hereinafter collectively referred to as the “Said Properties”). These include but are not limited to:
- Residential House
- Residential Plot(s)
- Office/ Commercial Space(s)
- Shop(s)
- Apartments
- Industrial/ Commercial Property(ies)
- Agricultural Land(s)
- Equity Share(s)/ Security(ies)/ Mutual Fund(s)
- Bank Account(s)
- Fixed Deposit(s)
- Other Movable Asset(s) e.g., Vehicle(s), Jewellery, Artwork(s), Painting(s), Royalty(ies), and Others.
(Delete whichever is not applicable)
5. I declare and Will as under:
(i). That in the event of my demise, I direct that the Said Properties shall devolve upon and be inherited equally, in equal shares, by the relatives named above, to the exclusion of all my other heirs and/or claimants.
(ii). That in the event that any of the said beneficiaries named above predecease me, then his/her respective share shall devolve upon and be inherited equally, in equal shares, by the legal heirs of the predeceased beneficiary, again to the exclusion of all other legal heirs and/or claimants.
6. I further declare that any other movable or immovable properties not specifically mentioned herein but belonging to me at the time of my death shall also form part of my properties and shall be bequeathed in the manner specified in para 5(i) and 5(ii) hereinabove, as the case may be, to the exclusion of all my legal heirs and/or claimants.
7(i). I hereby nominate and appoint Mr./Ms./Mrs. [Full Name], S/o, D/o, W/o Mr. [Name] (holder of Aadhaar No. ______/ PAN No. _____/ Passport No. ______, issued on _____ at _____), resident of _____________, OR Mr./Ms./Mrs. [Full Name], S/o, D/o, W/o Mr. [Name] (holder of Aadhaar No. _____/ PAN No. _____/ Passport No. ______, issued on ______ at ______), resident of ____________________, as the Executor/Executrix of this Will.
(ii). I further declare that the Executor/Executrix shall be authorized to administer and manage the Said Properties and to obtain probate, if necessary, without furnishing any security. He/she shall also have the discretion to appoint a substitute Executor/Executrix of this Will, if deemed necessary.
8. I finally declare and affirm as under:
(i). That this Will is my final and binding testamentary instrument and governs all my movable and immovable properties.
(ii). That I am executing this Will voluntarily and of my own free will/volition, without any coercion, force, fraud, undue influence, or inducement from any person or entity.
(iii). That I am of sound mind, memory, and in a fit mental and physical condition.
(iv). That I am capable of understanding the implications of this Will.
(v). That the contents of this Will have been read over and explained to me in the language I understand, and I have fully understood and approved the same as per my intent.
(vi). That I have affixed my signature/thumb impression on this Will in full knowledge and understanding.
9. IN WITNESS WHEREOF, I, the Testator, have set his/her hand and subscribed to this Last Will and Testament at _____________ on this ___ day of _________, 20, in the presence of the undersigned witnesses who have attested this Will in his/her presence and in the presence of each other.
|
Affix Photograph of Testator |
XXX
(Signature/Thumb Impression separately at XXX and also separately partly across photograph and partly on paper)
Testator: _________________________
10. We, the undersigned, do hereby affirm that the Testator executed this Will in our joint presence and that the Testator appeared to be of sound mind and understanding, and that the Testator signed this Will willingly and without any duress. We, in turn, sign the said Will in the presence of the Testator and of each other.
1. Name: _________________________
S/W/D/o: __________________________
Aadhaar No. ___________
PAN No. ___________
Passport No: __________ (Issued on _______ at ______)
Address: ___________________________
Signature: _______________________
2. Name: _________________________
S/W/D/o: __________________________
Aadhaar No. ___________
PAN No. ___________
Passport No: __________ (Issued on _______ at ______)
Address: ___________________________
Signature: _______________________
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