DR. STYA PAUL Vs. THE STATE AND ORS.

JUDGEMENT

(1.) IA No. 10287/2010.

(2.) BY this order, I propose to dispose of this application under Order 32 Rule 3 and Order 32 Rule 15 of the Code of Civil Procedure filed by Ms. Sushma Berlia, daughter of Late Shri Stya Paul and Smt. Rajeshwari Paul.

(3.) THE Petitioner state that Late Shri Jit Paul was single and expired at Kolkata on 3rd June, 2009 leaving behind an extensive estate including immovable properties at Delhi. The Petitioner and Respondent Nos. 2 to 5 are his only surviving class II heirs. On or about 9th November, 2009, Dr. Stya Paul filed the present petition under Section 278 read with Section 218 of the Indian Succession Act, 1925 praying for grant of Letters of Administration of the estate of Late Shri Jit Paul to his brother Late Shri Swraj Paul, Respondent No. 2.