NEELAM ANAND Vs. STATE

JUDGEMENT

(1.) By way of this Petition under section 278 of the Indian Succession Act, 1925, the petitioner seeks Grant of Letters of Administration in respect of the Will dated 28.07.2006 left behind by late Smt.Sheila Anand (hereinafter referred to as the "testatrix").

(2.) Petitioner is the daughter in-law (son's wife) of testatrix. Respondents Nos. 2, 4, and 5 are the daughters of testatrix; whereas respondent No. 3 i s the son of testatrix.

(3.) As per the Petition, the testatrix died on 12.06.2010 leaving behind respondents No. 2 to 5 as her legal heiRs. The husband of testatrix Mr. Chaman Lal Anan d had pre-deceased her as he passed away on 09.06.1996. Testatrix executed her last Will and Testament dated 28.7.2006, whereby she bequeathed her Estate in the manner as indicated in the Will. Testatrix had executed the Will her full and complete disposing power, sound mind and without any influence or coercion from any quarter or person, whatsoever. Testatrix had signed and executed her Will in the presence of two attesting witnesses, namely, Mr. Suhail Dutt and Mr. Kewal Krishan Sharma. The testatrix was a permanent resident of Delhi, inasmuch as, the immoveable properties bequeathed by way of the Will in question are situated in Delhi. Petitioner has not filed any similar petition before the District Judge or any other Court.