KAMLA JAIN Vs. STATE

JUDGEMENT

(1.) Petitioner is the widow of late Shri Jang Bahadur Singh, who died on 10.10.1994. He left behind his wife the petitioner 3 sons and 2 daughters. Petitioner seeks grant of Letter of Administration with copy of will attached, predicating her claim on a will dated 27.7.1988 alleged to have been executed by late Shri Jang Bahadur Singh.

(2.) Only one natural heir the son Shri B.K.Singh has filed objections to the grant of Letter of Administration as prayed by the petitioner.

(3.) Two issues were framed vide order dated 7.7.2000. The issues being:- 1.Whether the deceased Shri Jang Bahadur Singh, executed will dated 27th July, 1988 as alleged in the plaint? OPP . 2.Whether he had no right to bequeath the assets mentioned in the Will? OPD