UMESH KUMAR PUSHKARNA & ANR Vs. STATE

JUDGEMENT

(1.) The petitioners have preferred the present petition under Sec. 278 of the Indian Succession Act (hereinafter referred to as "the Act") for grant of letters of administration in respect of the properties of Late Shri P.L Pushkarna (hereinafter referred to as the "deceased") who died intestate on 8th Oct., 2009.

(2.) It is stated that the deceased was a Hindu at the time of his death who is survived by the petitioners as his only legal heirs and has left behind the following properties as his self-acquired properties:-

(3.) It is further stated that the petitioners are the only legal representatives of the deceased and are entitled to equal share of his estate and claim grant of Letters of Administration in respect of the properties of the deceased.