COURTKUTCHEHRY SPECIAL FROM THE BOOK WILL WRITING SIMPLIFIED: WELL RESEARCHED, READY TO USE, LEGAL DRAFTS FOR WRITING A WILL
General Draft of Last Will and Testament executed by a Father or Mother in favour of both sons and daughters (where the Testator has male and female children).
JUST COPY+PASTE DRAFT GIVEN BELOW: For More Such Ready-To-Use Drafts of Writing Will, Probate, Codicil, Check Out Book WILL WRITING SIMPLIFIED. Writing Simplified [📘 Buy Will Writing Simplified by Dr. Ravinder Kumar Anand’s online: Amazon 🔹 Flipkart]
Read full Supreme Court will judgments here. Click the link here: https://www.courtkutchehry.com/pages/blog/123-supreme-court-judgments-on-wills/
LAST WILL AND TESTAMENT
This Last Will and Testament is made and executed on this ___ day of ______, 20 at ___________ by me, namely Mr./Mrs. [Name], 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 am blessed with the following children:
(a). Sons:
(i). Mr. [Name] (holder of Aadhaar No. ______/ PAN No. ______/ Passport No. ________, issued on _______ at ________), S/o [Father’s Name], residing at [Address].
(ii). Mr. [Name] (holder of Aadhaar No. ______/ PAN No. _______/ Passport No._________, issued on ________ at ________), S/o [Father’s Name], residing at [Address].
(Include all sons similarly.)
(b). Daughters:
(i). Ms./Mrs. [Name] (holder of Aadhaar No. _____/ PAN No. _______/ Passport No. ________, issued on ________ at ____________), D/o/W/o [Husband’s Name], residing at [Address].
(ii). Ms./Mrs. [Name] (holder of Aadhaar No. ______/ PAN No. _______/ Passport No. ________, issued on________ at ________), D/o/W/o. [Husband’s Name], residing at [Address].
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 upon my demise, the “Said Properties” shall devolve upon and be inherited equally by all my sons and daughters named above, in equal proportion, to the exclusion of all other legal heirs and/or claimants of mine.
(ii). That in the event that any of my sons named above or any of my daughters named above predecease me, then I direct that the share which would have otherwise accrued to such deceased son or daughter shall devolve upon and be inherited equally by his/her legal heirs, again to the exclusion of all my other legal heirs and/or claimants.
6. I further declare that any movable or immovable properties acquired by me and/or to which I become entitled subsequent to the execution of this Will and which exist at the time of my death, shall also devolve upon and be inherited in equal shares in the manner stated in Clause 5(i) and (ii) hereinabove, to the exclusion of all my other 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 my 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 my 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: _______________________
KEYWORDS:
1. Easy Will Draft Formats for Families
2. Last Will Draft Templates for Property Division
3. Secure Your Assets with Will Drafts
4. Will Drafts Simplified for Common People
5. Legal Will Drafts for Indian Families
6. Ready-to-Use Will Draft Formats
7. Will Draft Templates for Peace of Mind
8. Protect Heirs with Smart Will Drafts
9. Hassle-Free Will Drafting Solutions
10. Will Drafts That Prevent Family Disputes
2. Name: _________________________
S/W/D/o: __________________________
Aadhaar No. ___________
PAN No. ___________
Passport No: __________ (Issued on _______ at ______)
Address: ___________________________
Signature: _______________________