NARENDER NATH NANDA Vs. STATE

JUDGEMENT

(1.) This is a petition under Section 278 of the Indian Succession Act, 1925 (hereinafter referred to as the 'Succession Act') for grant of Letters of Administration. The petitioner herein is one of the four sons of one late Smt Krishna Pyari Nanda. The petitioner has based his claim on the fact that late Smt Krishna Pyari Nanda died inte-state leaving behind movable and immovable assets as well as debts delineated in Annexures A and B appended to the petition.

(2.) Consequently, the petitioner filed IA No. 7853/1994 which came up before Court on 11.08.1994. The Court issued notice on the application both to the respondents as well as to the Bank with a direction to the Bank to file the Will in Court.

(3.) The other aspect of the matter which also requires to be noticed is that: during the course of proceedings respondents had placed on record the affidavits of evidence of its three witnesses i.e., Shri H K Sondhi, the brother of late Smt Krishna Pyari Nanda; Shri Madan Lal Khanna and Shri Arvind Khanna; the latter two were persons who had attested the Will.