VIBHAV PANANDIKER Vs. STATE

JUDGEMENT

(1.) The present petition has been filed under Sec. 276 of the Indian Succession Act, 1925, seeking grant of Letters of Administration in respect of credits and immovable property bearing No. T-31/5/1 alongwith its parking in Common Wealth Games Village, Delhi at NH-24, adjacent to Akshardham Temple, Delhi-110092, of late Sh. Dinkar Hary Pai Panandiker (the 'deceased").

(2.) The petitioner is stated to be the son of the deceased.

(3.) It is submitted that the deceased was an Indian National and was residing at the aforementioned address in Delhi. It is further submitted that Sh. Dinkar Hary Pai Panandiker died intestate on 19/11/2018, leaving behind two legal heirs ' Mr. Vibhav Panandiker (son of the deceased) and Mrs. Radhika Mithal (daughter of the deceased). The wife of the deceased, Smt. Surekha Panandiker is stated to have pre-deceased him and expired on 23/10/2015.