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General Draft of Last Will and Testament executed by a Father or Mother in favour of their only daughter in the absence of any son.
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 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 [father/mother] of Ms./Mrs. [Daughter’s Full Name], aged approximately ___ years, (holder of Aadhaar No.___/PAN No./Passport No. __________, issued on _________ at __________), residing at [Daughter’s Address], who is my sole legal heir, as I do not have any male issue.
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) 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 exclusively upon my daughter Ms./Mrs. [Daughter’s Full Name], to the complete exclusion of all my other legal heirs and/or claimants.
(ii). That in the event my daughter named above predeceases me, then the Said Properties shall devolve equally and absolutely upon her legal heirs, to the exclusion of any other legal heir or person claiming through or under me.
6. I further declare that any movable or immovable properties which I may acquire, or to which I may become entitled subsequent to the execution of this Will and which are held by me at the time of my death, shall also form part of this Will and shall vest in and devolve upon my daughter named above in the manner prescribed in Clauses 5(i) and 5(ii), 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 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 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 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.
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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, hereby affirm that the Testator executed this Will in our joint presence, and appeared to be of sound mind and full understanding, and that the Testator signed this Will willingly and without any duress. We 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: _________________________