SUJREET KAUR DADIAL Vs. STATE AND OTHERS

JUDGEMENT

(1.) Present petition has been filed for grant of Letters of Administration under Section 278 of the Indian Succession Act, 1925 with respect to the estate of deceased Mr. Gurmukh Singh Dadial.

(2.) It is stated that Mr. Gurmukh Singh Dadial, son of Late Shri Amar Singh, resident of 37, Leslie Road, Leytonstone, London E11 4HF died on 18th December, 1999 leaving behind three fixed deposit receipts and a saving bank account as detailed in Schedule I annexed to the present petition.

(3.) The death certificate of deceased Mr. Gurmukh Singh Dadial has been exhibited as Ex. PW1/2. The near relatives of the deceased Mr. Gurmukh Singh Dadial have filed no objection affidavits and same have been exhibited as Ex. PW1/5 to PW1/8.