GYAN DEVI GARG Vs. STATE

JUDGEMENT

(1.) TEST. CAS. No. 86/2008 and I.A No. 4825/2011

(2.) Notice of this petition was given to the Respondents as well as general public by means of a citation published in the Statesman on 16th March, 2009. There is no opposition to the petition. All the three sons of the deceased have filed their affidavits on 26th May, 2009 in which they stated that they have no objection to the grant of the Succession Certificate to the Petitioner.

(3.) The Petitioner has submitted her evidence by way of affidavit dated 1st May, 2010 in which she has deposed that the deceased died intestate on 8th November, 2002 leaving behind herself and the three sons. The deceased was permanent resident of Delhi at the time of his death and his death certificate was proved as Ex.PW1/1. The details of the share certificates left behind by the deceased have been proved as Ex.PW1/2A to C.