RENU NARWANI Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) The petitioners, Smt. Renu Narwani and Ms. Neha Narwani, have filed the present Petition under under Sec. 278 of the Indian Succession Act, 1925 for grant of a Letter of Administration in respect of the estate left behind by late Shri Sanjay Narwani.

(2.) It is submitted in the Petition that late Shri Sanjay Narwani, husband of petitioner No. 1 and father of petitioner No. 2, died intestate at the age of 51 on 24/3/2019 at the Institute of Liver and Biliary Sciences, New Delhi. At the time of his death, the deceased was working as the Office Supervisor on contract basis in the Central Public Works Department Enquiry Office, North Avenue, New Delhi-110001 and was residing at House N0.77/3C, Kali Bari Marg, Sector-2, DIZ Area, NewDelhi-110001. It is asserted that this is the fixed place of abode as the petitioners and the deceased have been residing there for 17 years till his demise on 24/3/2019.

(3.) The marriage between petitioner No.1 and the deceased was solemnised on 18/10/2001 and they have a daughter from the wedlock i.e. petitioner No. 2. It is asserted that the petitioners are the only legal heirs of the deceased. Since petitioner No.2 was a minor at the time of institution of the Petition, she was represented by petitioner No.1 being her mother and natural guardian.