MINATI BOSE Vs. STATE OF DELHI & ORS

JUDGEMENT

(1.) This appeal has been filed against the impugned judgment of the court below dated 4.8.2011 by which the petition for letters of administration filed by the appellant has been dismissed. Petition for letters of administration was dismissed basically because according to the court below appellant had not proved the original Will dated 15.11.1981 by which the property was bequeathed in favour of the husband of the appellant, of which letters of administration was sought and there was lack of proper evidence in proof of the copy of the Will.

(2.) I may note that in the petition for letters of administration, in spite of service of notices, no one appeared for the respondents, and no objections were filed.

(3.) The case of the petitioner, appellant herein was proved by proving on record the death certificate of Sh. S.K.Bose, which is exhibited as Ex.PW1/E, and also the FIR by which the original Will was shown to have been lost.