NIRANJAN MOOLCHANDANI Vs. NCT OF DELHI

JUDGEMENT

(1.) The present petition has been filed under Sec. 276 and 372 of the Indian Succession Act, 1925 (hereinafter referred to as the 'Act') by the petitioners seeking grant of Letters of Administration and Succession Certificate in respect of the estate of the deceased Ms. Sarla Moolchandani (hereinafter referred to as 'the Deceased').

(2.) It is alleged that the deceased was a permanent resident of B-1/356, Janakpuri, New Delhi (hereinafter referred to as 'the subject property') and died on 20/1/2021.

(3.) It is the case of the petitioners that the deceased was the last surviving child of the five children of Late Shri Jairam Moolchandani and Smt. Devi Moolchandani, all of whom were unmarried and have died intestate.