RAM KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) This is an unfortunate dispute between the male siblings of deceased Bhikhu Ram Gupta (hereinafter referred to as the 'deceased'). The deceased was the owner of a double storeyed house built on plot No. 21/32, Shakti Nagar, Delhi (hereinafter referred to as the 'property'). Admittedly this was his self-acquired property and it was within his domain to bequeath this property in accordance with his wish.

(2.) Mr. Bhikhu Ram Gupta died on 04.10.1998. He was survived by his three sons and four daughters. The dispute is inter-se the sons of the deceased.

(3.) Test Case No.44/1999 was filed by Krishan Dass Gupta (hereinafter referred to as respondent No. 3 ) seeking grant of letters of administration qua a will purported to have been executed by the deceased on 06.03.1992. In terms of this will, all the three sons were to get 1/3rd share in the property; daughters had been debarred.