MITHLESH JAIN Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 276 of the Indian Succession Act for grant of Letters of Administration in favour of the petitioner.

(2.) Petitioner herein is the wife of the brother of the father-in-law of the testator-Late Smt. Vijaya Jain, who died on 28/6/2020 leaving behind her last and final Will dtd. 28/11/2018 in respect of her property mentioned in Schedule-I i.e. property bearing No. Flat No. F-503, Rashmi Apartments, Amrit Co-op G.H. Society, Harsh Vihar, Pitampura, Delhi - 110034, which was her self-acquired property.

(3.) The affidavit dtd. 19/12/2020 of respondent No.1-Rishabh Jain and another affidavit of even date of respondent No.2-Juhi Jain, who are son and daughter of testator, have been placed on record, wherein it has been specifically stated that they have 'no objection' to the said property being bequeathed in favour of petitioner, who happens to be a family relative, by virtue of will dtd. 28/11/2018 executed by their mother.