ANITA KHANNA Vs. STATE

JUDGEMENT

(1.) PETITIONER is daughter of Late Brig. Amrit Kumar Kapila (hereinafter referred to as ,,deceased). She has filed this petition under Section 276 of the Indian Succession Act, 1925 for grant of Letter of Administration in her favour with regard to the Will dated 9th August, 2005 in respect of the estate left behind by the deceased.

(2.) IT is alleged that Late Brig. Amrit Kumar Kapila died on 28 th August, 2005. Before his death he had executed his last Will dated 9th August, 2005, thereby bequeathing his immovable and movable properties as disclosed in the schedule, in the manner as has been detailed in the Will.

(3.) CITATION has also been published in the newspaper "The Statesman" (English edition) but no one has come forward to file objections against the grant of Letter of Administration in favour of petitioner.