SHAM PIARI NAYYAR Vs. STATE

JUDGEMENT

(1.) This petition is filed by the petitioner under Section 276 of the Indian Succession Act, 1925 (hereinafter referred to as the Act, for short) for issuance of letters of administration in respect of Will dated 19/8/1989 registered on 22/8/1989 with the Sub-Registrar, Delhi. Petitioner is the wife of Testator - late Shri Gobardhan Lal Nayyar, B-1/41. Paschim Vihar, New Delhi. As per the petition, Shri Gobardhan Lal Nayyar (hereinafter referred to as the Testator, for short) had executed Will dated 19/8/1989 which was registered on 22/8/1989 as Document no.3, Volume No.519 at. page 31-32 with the Sub-Registrar, Delhi. He died at Delhi on 1/10/1994. As per the said Will he bequeathed all his properties mentioned therein in favour of his wife namely, the petitioner. List of assets bequeathed by the Testator for which the present petition is filed are annexed with the petiti6n as Annexure-C.

(2.) The Testator left behind, besides the petitioner, the following legal heirs:

(3.) Notice on this petition was directed to be served upon the afore-mentioned legal heirs mentioned in para 7 of the petition. Citation was also directed to be published in the "Statesman" from Delhi and Calcutta as well as "Punjab Kesari" which were duly published. The petitioner was also directed to file the report of the approved valuation showing market value of the immovable property left by the deceased on the date of filing of the petition.