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General Draft of Last Will and Testament executed by a Grandfather or Grandmother in favour of Grandchildren.
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LAST WILL AND TESTAMENT
THIS WILL dated ___ is made at , by me namely 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 properties mentioned therein. I further declare that this Will shall stand as my sole, final, valid, and binding Last Will and Testament.
3. I am blessed with the following grandchildren:
(i). [Name of Grandchild 1], aged about ___ years, son/daughter of ___, residing at _______, (holder of Aadhaar No./PAN No./Passport No. __________, issued on ____________ at _______).
(ii). [Name of Grandchild 2], aged about ___ years, son/daughter of ________, residing at _______, (holder of Aadhaar No./PAN No./Passport No. ____________, issued on ____________ at ____________).
(iii). [Name of Grandchild 3], aged about ___ years, son/daughter of ___, residing at _______, (holder of Aadhaar No./PAN No./Passport No. __________, issued on ____________ at _______).
(iv). [Name of Grandchild 4], aged about ___ years, son/daughter of ________, residing at _______, (holder of Aadhaar No./PAN No./Passport No. ____________, issued on ____________ at ____________).
(v). [Name of Grandchild 5], aged about ___ years, son/daughter of ___, residing at _______, (holder of Aadhaar No./PAN No./Passport No. __________, issued on ____________ at _______).
(vi). [Name of Grandchild 6], aged about ___ years, son/daughter of ________, residing at _______, (holder of Aadhaar No./PAN No./Passport No. ____________, issued on ____________ at ____________).
(vii). [Name of Grandchild 7], aged about ___ years, son/daughter of ___, residing at _______, (holder of Aadhaar No./PAN No./Passport No. __________, issued on ____________ at _______).
(viii). [Name of Grandchild 8], aged about ___ years, son/daughter of ________, residing at _______, (holder of Aadhaar No./PAN No./Passport No. ____________, issued on ____________ at ____________).
(Add or delete as applicable)
4. I declare that I am the absolute and exclusive owner of my self-acquired movable and immovable properties (hereinafter referred to as the “Said Properties”), which are more particularly described in Annexure-A hereto.
5. I declare and Will as under:
(i). That upon my demise, the Said Properties shall devolve upon and be inherited absolutely by my grandchildren named above, in equal shares, to the complete exclusion of all my other legal heirs and/or claimants.
(ii). That in the event any of the grandchildren named above predecease me, then the respective share of such deceased grandchild shall devolve equally upon and be inherited by his/her legal heirs alone, to the exclusion of all other heirs and/or claimants.
6. I further declare that any movable or immovable properties acquired by me after the execution of this Will and held by me at the time of my demise shall also devolve absolutely and equally upon all my grandchildren named above, in equal shares, to the complete exclusion of all other legal heirs and/or claimants. Should any grandchild predecease me, their share in such after-acquired properties shall devolve equally upon their own legal heirs alone.
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 ________), residing at ________________, 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 ____________), residing at ____________________, as the Executor/Executrix of this Will.
(ii). I further declare that the Executor/Executrix shall be fully authorized to administer and manage the Said Properties and to obtain probate if necessary, without furnishing any security. He/She shall also be authorized to appoint a substitute Executor/Executrix of this Will if circumstances so require.
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, pressure, or inducement from any person or entity.
(iii). That I am of sound mind, memory, and in a fit state of mental and physical health.
(iv). That I fully understand the consequences and legal implications of executing this Will.
(v). That the contents of this Will have been read over and explained to me in a language I understand and I fully approve and accept its contents.
(vi). That I have affixed my signature/thumb impression to this Will in full understanding and awareness.
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 appeared to be of sound mind and full understanding, and that the Testator signed this Will willingly, voluntarily, and without any duress. We, in turn, sign this Will in the presence of the Testator and in the presence 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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