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Specific Draft of Last Will and Testament executed by an Unmarried Individual (Male/Female) bequeathing property in favour of Relatives.
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LAST WILL AND TESTAMENT
THIS LAST WILL AND TESTAMENT is 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 am the absolute and exclusive owner of the following self-acquired movable and immovable assets (hereinafter collectively referred to as the “Said Properties”), which are more particularly described in Annexure-A appended hereto:
(i). Movable Assets:
• 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)
(ii). Immovable Assets:
• Residential House
• Residential Plot(s)
• Office/ Commercial Space(s)
• Shop(s)
• Apartments
• Industrial/ Commercial Property(ies)
• Agricultural Land(s)
(*Delete whichever is not applicable)
4. I affirm that I am unmarried and have no children. However, I have been cared for and supported by the following relatives, whom I recognize with gratitude and affection:
(i). Mr. __________________ (Relation: ____________)
(ii). Mr. __________________ (Relation: ____________)
(iii). Ms./Mrs. __________________ (Relation: ____________)
(iv). Ms./Mrs. __________________ (Relation: ____________)
5. I declare and Will as under:
(i). That upon my demise, the properties shall devolve upon and be inherited by my relatives named above in the following manner, to the exclusion of all my legal heirs and/or claimants:
(A). Movable Assets:
• A(1) of Annexure-A to [Name of Relative]
• A(2) of Annexure-A to [Name of Relative]
• A(3) of Annexure-A to [Name of Relative]
• A(4) of Annexure-A to [Name of Relative]
(B). Immovable Assets:
• B(1) of Annexure-A to [Name of Relative]
• B(2) of Annexure-A to [Name of Relative]
• B(3) of Annexure-A to [Name of Relative]
• B(4) of Annexure-A to [Name of Relative]
• B(5) of Annexure-A to [Name of Relative]
• B(6) of Annexure-A to [Name of Relative]
• B(7) of Annexure-A to [Name of Relative]
(ii). That in the event that any of the beneficiaries named above predecease me, his/her respective share shall devolve upon and be inherited equally by his/her legal heirs, to the exclusion of all my other legal heirs and/or claimants.
6. I further declare that any movable or immovable property acquired by me and/or to which I become entitled after the execution of this Will and held by me at the time of my death shall also devolve upon and be inherited equally by the beneficiaries named above, in the manner specified in Para 5(i) and 5(ii) hereinabove, as applicable, and 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 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: _______________________
Annexure-A
Detailed schedule of all Movable and Immovable Properties
A: Movable Properties
1. Equity Share(s)/Security(ies)/Mutual Fund(s):
(a)
(b)
(c)
(d)
2. Bank Account(s):
(a)
(b)
(c)
(d)
3. Fixed Deposit(s):
(a)
(b)
(c)
(d)
4. Other Movable Assets:
(a) Vehicle(s)
(b) Jewellery
(c) Artwork(s)
(d) Painting(s)
(e) Royalty(ies)
(f) Others
(*Delete whichever is not applicable)
B: Immovable Properties
1. Residential House(s)
(a)
(b)
(c)
(d)
2. Residential Plot(s)
(a)
(b)
(c)
(d)
3. Apartment(s)
(a)
(b)
(c)
(d)
4. Office/Commercial Space(s)
(a)
(b)
(c)
(d)
5. Shop(s)
(a)
(b)
(c)
(d)
6. Industrial/Commercial Property(ies)
(a)
(b)
(c)
(d)
7. Agricultural Land(s)
(a)
(b)
(c)
(d)
(*Delete whichever is not applicable)
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