ALKA PURI Vs. STATE

JUDGEMENT

(1.) THIS is a petition for grant of Letters of Administration in respect of the estate of deceased Ravindra Nath.

(2.) BRIEFLY stated that facts of the case are that the present petitioner has claimed herself to be an adopted daughter of late Ravindra Nath and late Smt.Saroj Sharma. It has been alleged in the petition that Ravindra Nath expired on 29.12.2005 while as Smt.Saroj Sharma expired on 30.12.2005. The aforesaid deceased couple did not have a natural child and, accordingly, when the present petitioner, who was just 13 1/2 years old was adopted being the Saroj Sharma's sister's daughter. This was done to look after the deceased persons during their old age.

(3.) IT has been alleged that Ravindra Nath had four brothers, namely, Surender Sharma, Virendra Sharma, Shashi Sharma and Vinod Harsh, apart from one sister Shakuntala Dikshit and all of them except Shashi Sharma have given their 'No Objection' to the grant of Letters of Administration in favour of the petitioner. So far as Shashi Sharma is concerned, he was served, however, he has chosen not to file any objection despite service.