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Specific Draft of Last Will and Testament executed by a Father or Mother in favour of their daughters where the Testator has no son.
LAST WILL AND TESTAMENT
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 do not have any son. I have the following daughters:
(i) Ms./Mrs. [Daughter's Name 1], (holder of Aadhaar No.___/PAN No./Passport No. ____________, issued on ____________ at ____________), D/W of Mr. ____________, residing at [Address].
(ii) Ms./Mrs. [Daughter's Name 2], (holder of Aadhaar No.___/PAN No./Passport No. ____________, issued on____________ at ____________), D/W of Mr. ____________, residing at [Address].
(Add additional names if necessary)
4. 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) such as 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)
5. I declare and Will as under:
(i) That upon my demise, the Said Properties shall vest in and devolve upon my daughters named above in the following manner, to the complete exclusion of all my other legal heirs and/or claimants:
(A). Movable Assets
– A(1) of Annexure A to [Name of Daughter]
– A(2) of Annexure A to [Name of Daughter]
– A(3) of Annexure A to [Name of Daughter]
– A(4) of Annexure A to [Name of Daughter]
(B). Immovable Assets
– B(1) of Annexure A to [Name of Daughter]
– B(2) of Annexure A to [Name of Daughter]
– B(3) of Annexure A to [Name of Daughter]
– B(4) of Annexure A to [Name of Daughter]
– B(5) of Annexure A to [Name of Daughter]
– B(6) of Annexure A to [Name of Daughter]
– B(7) of Annexure A to [Name of Daughter]
(ii) That in the event any of my daughters named above predeceases me, her respective share shall vest in and devolve equally upon her legal heirs, to the exclusion of all my other legal heirs and/or claimants.
6. I further declare that any movable or immovable properties owned by me or to which I may be entitled at the time of my death and not specifically mentioned herein shall also vest in and devolve equally upon my daughters named above, each receiving an equal share, to the exclusion of all my other legal heirs and/or claimants. In the event any of my daughters named above predeceases me, her respective share in such properties shall vest in and devolve equally upon her legal heirs only, to the exclusion of all other legal heirs and/or claimants of mine.
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 authority 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 nature and 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 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 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: _________________________
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)