PAWAN GUPTA @ PAWAN KUMAR @ PARVEEN KUMAR Vs. STATE

JUDGEMENT

(1.) The appellant was the petitioner in a petition filed in the trial court for grant of letter of administration to the estate of the deceased one Sh. Lakhmi Chand. The letter of administration was claimed to the estate of Sh. Lakhmi Chand who was the owner of a plot admeasuring 48 sq. mtrs., Plot no. 28, Pocket No.2, Block Nil, Sector-22, Rohini, Delhi. Appellant-petitioner claimed himself to be the son of the deceased Lakhmi Chand. Appellant-petitioner however claims that he had three names i.e Pawan Gupta, Pawan Kumar and Parveen Kumar and which have been disbelieved by the trial court.

(2.) The relevant observations of the court below holding that the petitioner had failed to establish his identity and lineage from Sh. Lakhmi Chand are in paras 8,14,15 and 17 of the impugned judgment and the same read as under:-

(3.) I do not find any illegality in the impugned order because it is indeed suspicious and mysterious as to a person to be known by as many as three names and two of which are completely diverse.