COURTKUTCHEHRY SPECIAL FROM THE BOOK WILL WRITING SIMPLIFIED: WELL RESEARCHED, READY TO USE, LEGAL DRAFTS FOR WRITING A WILL
Hassle-Free Will Drafting Solutions
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]
General Draft of Last Will and Testament executed by a Father or Mother in favour of sons in the absence of any daughter.
Relevant judgments are listed in these key rulings on testamentary disputes to understand how courts decide probate disputes.
LAST WILL AND TESTAMENT
This Last Will and Testament is executed on this ___ day of ________, 20, at ____________, by me, Mr./Mrs. [Full 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 any properties mentioned therein. I further declare that this Will shall be my sole, valid, and binding Last Will and Testament.
3. I do not have any daughter. I have the following sons:
(i) Mr. [Son’s Name 1], (holder of Aadhaar No. _________ / PAN No. _________ / Passport No. ____________, issued on ____________ at ____________), son of Mr. ____________, residing at [Address].
(ii) Mr. [Son’s Name 2], (holder of Aadhaar No. _________ / PAN No. _________ / Passport No. ____________, issued on ____________ at ____________), son of Mr. ____________, residing at [Address].
(Add additional names as applicable)
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 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 assets such as 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 vest in and devolve absolutely and equally, in equal shares, upon all my sons named above, to the complete exclusion of all my other legal heirs and/or claimants.
(ii) That in the event any of my sons named above predeceases me, the respective share of such deceased son shall vest in and devolve equally and absolutely upon his legal heirs, 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 or to which I may become entitled after execution of this Will, and which stand in my name at the time of my death, shall also vest in and devolve equally upon all my sons named above, each receiving an equal share, to the exclusion of all other legal heirs and/or claimants. If any son predeceases me, his respective share in such properties shall vest in and devolve equally upon his legal heirs only, to the exclusion of all others.
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, 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 and 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 fully understanding the implications and consequences of this Will.
(v) That the contents of this Will have been read over and explained to me in a language I understand, and I have fully understood and approved them in accordance with my true 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 partly across the photograph and partly on the paper)
Testator: _________________________
10. We, the undersigned, do hereby affirm that the Testator executed this Will in our joint presence and appeared to be of sound mind and understanding, and that the Testator signed this Will willingly and without any duress. We, in turn, sign this Will in the presence of the Testator and in the presence of each other.
Witness 1
Name: _________________________
S/W/D/o: __________________________
Aadhaar No: ________________________
PAN No: ___________________________
Passport No: ___________ (Issued on ______ at _______)
Address: ___________________________
Signature: _________________________
Witness 2
Name: _________________________
S/W/D/o: __________________________
Aadhaar No: ________________________
PAN No: ___________________________
Passport No: ___________ (Issued on ______ at ________)
Address: ___________________________
Signature: _________________________