LAWS(DLH)-2012-1-57

RAJINDER KUMAR GUPTA Vs. RAMESHWAR PRASAD GUPTA

Decided On January 16, 2012
RAJINDER KUMAR GUPTA Appellant
V/S
RAMESHWAR PRASAD GUPTA Respondents

JUDGEMENT

(1.) LATE Janki Devi who died on 03.03.1995 was blessed with three sons and a daughter. The sons are named Rameshwar, Rajender and Rajesh. The daughter is named Urmila. Husband of Janki Devi, Lala Ram Sarup had predeceased her.

(2.) JANKI Devi was the owner of a built up property bearing Municipal No.92, Banarasi Dass Estate, Timarpur, Delhi-110054. Her three sons were residing in the said house along with her.

(3.) ALL was well till the year 1999 when Rameshwar sought a Letter of Administration, registered as PC No.291/06/99, from the learned District Judge, Delhi on the plea that Janki Devi had died intestate.