ANMOL SINGH ANAND Vs. STATE

JUDGEMENT

(1.) THE petitioner has filed the present petition under Section 270 of the Indian Succession Act, 1925 through his grandfather, Shri Ajit Singh Anand whom he has appointed his Attorney for the purpose of filing this petition for grant of probate/letters of administration to the estate of his parents namely, Late Shri Harinder Pal Singh Anand and Late Smt. Ishpal Kaur Anand. THE deceased persons were permanent residents of Delhi at Cottage No.6, West Patel Nagar, New Delhi and the fixed assets left behind by them are also situated in Delhi.

(2.) THE case of the petitioner is that both his parents died intestate. Late Shri Harinder Pal Singh Anand died in Kuwait on 24.11.2008 and Late Smt. Ishpal Kaur Anand had also died in Kuwait on 20.04.2004 leaving behind the petitioner and their minor daughter namely, Ms. Paavni Anand as their legal heirs.

(3.) IT is also stated in the petition that the petitioner, undertakes to duly administer the property and credits of his deceased parents and to make an inventory thereof and exhibit the same in this court, within six months form the grant of letters of administration and also to render a true a true account of the said property and credits within one year from the said date. Further, it is averred in the petition that Late Shri Harinder Pal Singh Anand also had Bank accounts in Kuwait, where they were operated under a civil ID allotted in his name and a locker bearing No. 426 (with locker No.301) STS A/c No.204 with Punjab National Bank, Khar Branch, Mumbai the petitioner is not aware of the particulars of the said account in Kuwait or the bank locker in Mumbai. However, he is giving the civil ID in Annexure to this petition and the same is Civil ID No.256120300437and the contents of the bank locker in Mumbai can be ascertained after the locker is opened.