RITA NARANG & ANR Vs. STATE & ORS

JUDGEMENT

(1.) By way of this order I propose to decide an application being I.A. No. 797/2015 under Section 151 CPC filed by the petitioners for exemption from filing administration cum security bond.

(2.) The petitioners filed the petition under Section 276 of the Indian Succession Act for grant of probate of Will dated 14th May, 2007 executed by late Shri Har Kishan Singh Bhandari in respect of property a freehold flat bearing No.221, RPS, Shiekh Sarai-I, New Delhi-110017 which was disposed of by order dated 13th September, 2013 and a corrigendum was issued on 20th November, 2013 by this Court.

(3.) It is stated that the petitioners got the evaluation of the estate of the deceased carried out by evaluator which was total of Rs.22,22,000/-. The petitioners received notice from the Registrar of this Court directing them to deposit blank court fee of Rs.1,05,872/- along with duly executed administration bond along with two sureties.