RAM KISHORE SHARMA Vs. STATE

JUDGEMENT

(1.) PRESENT petition has been filed under Section 278 of the Indian Succession Act for grant of Letters of Administration.

(2.) THE facts of the present case are that petitioner is father of late Smt. Mithlesh Bheda, who unfortunately expired intestate on 21 st September, 2010 in Delhi. The husband of late Smt. Mithlesh Bheda is stated to have predeceased her and she is stated to have died issueless.

(3.) PETITIONER has filed an affidavit by way of evidence in which he has stated as under:-