SIDDHARTH BANERJI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) This is a petition under Sec. 278 of the Indian Succession Act, 1925 for grant of letter of administration without Will in respect of the property No.D2 admeasuring 370 square yards, Anand Vihar, Vikas Marg, New Delhi-110092 (hereinafter referred as subject property).

(2.) The subject property was allotted to the father of the petitioners herein namely Dr.P.N. Banerjee @ Purnanand Banerji vide conveyance deed registered at Sr. No.1489, Book No.1, Vol. No.2799, pages No.132-133, dtd. 21/3/1996 with Sub-Registrar-IV, Seelampur, Delhi. The father of the petitioner ordinarily resided at subject property and died on 12/2/2001 at Deepak Memorial Hospital, Karkardooma, Delhi. He died intestate. The mother of the petitioners had expired on 12/4/2017 at Delhi. The legal heirs of the deceased Dr.P N Banjerjee are his son and daughter /petitioners No.1 & 2 respectively.

(3.) It is alleged there are no other legal heirs of late Dr.P N Banerjee except both these petitioners herein and the valuation of the subject property is made Rs.2,32,50,000.00 in this petition as per the circle rate published by the Government of NCT of Delhi. As the deceased was ordinarily residing at the subject property, this Court has the jurisdiction to entertain this petition.