HARJEET KAUR Vs. STATE

JUDGEMENT

(1.) By way of the present appeal filed under Sec. 384 of the Indian Succession Act, 1925 (hereinafter, referred to as the 'Act'), the appellants seek setting aside of judgment dtd. 22/7/2011 passed by the learned Additional District Judge-II, Rohini Courts, Delhi in Probate Case No. 21/2009, whereby petition of respondent No.2/S. Baldev Singh was allowed and letter of administration with respect to Will dtd. 10/11/1998 granted in his favor.

(2.) The parties to the present appeal have their common ancestor in Late S. Harbans Singh who was the perpetual lessee of property bearing plot No. 164 (land area measuring 60 sq. mtrs.), Pocket-22, Sector-24, MIG Category, Rohini, Delhi (hereinafter, referred to as the 'subject property').

(3.) For the sake of convenience, details of the family members of Late S. Harbans Singh and his wife/Smt. Harjeet Kaur/appellant No.1 are reproduced hereunder:- <IMG>JUDGEMENT_140_LAWS(DLH)4_2023_1.jpg</IMG>