MEHAR ZAIDI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The present petition under Sec. 278 of the Indian Succession Act (hereinafter referred to as 'the Act') seeks grant of Letters of Administration in respect of estate of late Shri Syed Akbar Ali.

(2.) It is the case of the petitioners that late Shri Syed Akbar Ali, who was residing at at L-25, Sarita Vihar, New Delhi, expired intestate on 16/9/2021 leaving behind his mother - petitioner no.1, his wife - petitioner no. 2, and two minor daughters - petitioner nos. 3 and 4. The two minor daughters have filed the present petition through their natural guardian, the petitioner no. 2.

(3.) It is the further case of the petitioners that the deceased owned movable and immovable properties, details whereof have been set out in para 4 of the petition. For the sake of clarity, the details are being noted herein below: